Section 3 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
3. Application for Layout Permission.
(1)Every person or a corporate body of the Government or a private corporate body who intends to undertake or carry out layout or development work shall apply in writing to the Executive Authority of such intention in the form prescribed in Annexure-A appended to these rules.(2)The layouts prepared by the Revenue Department for distribution of pattas to the weaker section shall be in accordance with these rules. In case of Weaker Section Housing Programme the guidelines issued by the State Government should invariably be followed.(3)The application for permission shall be accompanied by,-(i)A site plan drawn to scale of not less than 1: 1000 showing all Physical details of the land, boundaries of the land, the surrounding existing layouts/ lands, and existing approach road to the land where the layout is proposed;(ii)A Layout Plan (in required number of copies) drawn to a scale of not less than 1:500 showing boundaries of land, proposed number of building plots with dimensions and area of each plot and its uses as per these rules, alignment and width of the proposed streets/roads, dimensions and areas of open space provided according to these rules;(iii)A Statement of the details and dimensions of each plot, percentage of area under open spaces, roads, amenities and plotted area;(iv)High Tension/Low Tension electricity Lines, water mains, sewer lines, telephone and telegraph lines, alignment and right-of-way of National/State highways. Major/ Minor District Roads passing through the layout site;(v)Certificate of Undertaking in prescribed From jointly by owner and qualified surveyar/Engineer (appended at Annexure-I), for carrying out the development works as per standards.(vi)Copy, of the ownership documents of the plot/property/land concerned together with a Non-Encumbrance Certificate from the Registration Department.(vii)Certificate of demarcation of site by Assistant Director, Survey and Land Records, Department;(viii)Layout scrutiny charges and inspection charges as prescribed in the Personal Deposit Account of Director of Town and Country Planning.(ix)A Security Deposit as prescribed by the Government for the due fulfillment of the conditions imposed or in lieu of such deposit, a security in the shape of land of such extent equivalent in the value of cash deposited in the area covered by the layout shall be mortgaged through a registered mortgage deed in favour of Gram Panchayat or in the form of bank guarantee equivalent to the amount of security deposit in the form prescribed in Annexure-D appended to these rules.(4)The owner of any land or groups of owners/developers who intend to subdivide or layout the land into building plots in the Revenue Survey Nos. area of the Village, i.e., outside the Gram Kan tarn or settlement area shall;(a)apply to the Executive Authority for necessary layout permission as prescribed in sub-rule (1) and in accordance with these rules;(b)carry out the layout development works as per specifications and standards appended in Annexure-B of these rules before disposing the plots.(5)For a plot abuttiang existing major roads or highways, plot sub-division permission is necessary, which has to comply with these rules. No building permission shall be entertained unless such sub-division permission is obtained first and all charges as mentioned in Rules 5(3) and 5(4) are paid.(6)For areas covered by Indicative Land Use Plans of Mandal head quarters, approved by the Director of Town and Country Planning, the proposals shall be in conformity with such development plan and provisions contained therein.
