Section 17(b) in Andhra Pradesh Building Rules - 2012
(b)Grant of TDR can be considered by the Competent Authority / Sanctioning Authority for the following areas subject to the owners complying with the conditions of development above, as per the following norms:(i)For the Master Plan Road / Road Development Plan undertaken and developed: equivalent to 200% of built up area of such area surrendered. For conservation and development of lakes / water bodies / nalas foreshores & Recreational buffer development with greenery, etc: equivalent to 100% of built up area of such recreational buffer area developed at his cost.(ii)For Heritage buildings and heritage precincts maintained with adaptive reuse: equivalent to 100% of built up area of such site area.
