Section 8 in Andhra Pradesh Revised Building Rules, 2008
8. Encouragement for Buildings with central Courtyards.
- As an encouragement for developing 'U' type buildings (under non-residential category only) with central courtyards, the setbacks of sides and rear, except the front setback, can be reduced provided:(a)the area so saved is transferred to the central area/space or court yard;(b)the minimum open space on sides and rear except front, shall be• 1.5 m for building height up to 12 m,• 2.0 m for building height up to 15 m,• 3.0 m for building height up to 18 m,• 6 m in case of high rise buildings 21m height and buildings coming under purview of A.P. Fire Act.• and 7 m in respect of buildings 2 lm - 30 m height.Such high rise buildings and buildings coming under purview of A.P. Fire Act need to obtain prior clearance from the Fire Services Department.(c)the depth of such courtyard shall be at least 50% of the average building depth.
