Section 4 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
4.
Licences for the construction of steps or drain coverings necessary for giving access to premises shall be granted by the Secretary subject to the following further conditions which should be specified in the licence:(1)(i)the steps or slabs over drains shall not project into the street margin/road side beyond the relating wall of the drain;(ii)In the case of domestic premises, the slab over the drain shall not be more than:(a)I metre long where the width of the drain is less than 0.33 metres; and(b)1.30 metres long where the width of the drain is 0.33 metres and more and where the basement of the premises is high, provided that the basement of the premises is high, provided that if wide drains are to be provided the Secretary shall fix the length of the slab suitable on the merits of each case, subject to a maximum of 1.60 metres;(iii)In the case of premises having a compound in front of which vehicular traffic is likely to pass over the drain, the Secretary shall fix the length of the covering.(2)Coverings over drains shall be flush with the top of the retaining walls of the drains provided that the depth of the drains below the coverings is considered sufficient by the Secretary to carry the strom water or waste water flow. A covering slab may be laid on the top of the retaining walls in rare case where it may be necessary to do so in order that the water-way of the drain may not be restricted, or in the case where the licensing authority has no objection provided that a suitable cement concrete ramp is constructed on the street margin/road side, of the raised slab leading from the level of the top of the slab to the street/road level.(3)(i)the drain covering in the case of premises abutting on the street shall be 0.16 metres to 0.32 metres in thickness for drain. In the case of premises with a compound in front where heavy vehicular traffic is likely to pass over the drain, the covering may be granite or reinforced concrete slabs of the following thickness:Reinforced concrete slabGranite slab each 1.50 metres wide if no cover overOver drains 0.50 to 1 metre 0.10 metre to 0.13 metreOver drains 1.25 to 2 metres 0.50 metre to 0.63 metreOver drains 2.25 to 3 metres 0.63 metre to 0.75 metre(iii)In the case of larger drains thickness and the material of the covering shall be such as may be decided by the Secretary in each case to suit:(a)the class of stone or other covering material used;(b)the width of individual slab members carrying the load;(c)the load concentration expected; and(d)the depth of fill, if any over the slab.(4)They shall be liable to be removed at the cost of the licensee whenever necessary, in order that the drain may be inspected or repaired.(5)The Secretary shall have an absolute right to remove the encroachment all together whenever he thinks fit without payment of compensation.(6)The top of the drain covering shall not be used as part of a shop or be otherwise encroached upon.
