Section 5 in Andhra Pradesh Revised Building Rules, 2008
5. Restrictions of building activity in vicinity of certain areas.
(a)No building/development activity shall be allowed in the bed of water bodies like river, or nala, and in the Full Tank Level (FTL) of any lake, pond, cheruvu or kunta/shikam lands.(b)The above water bodies and courses shall be maintained as recreational/ Green buffer zone, and no building activity other than recreational use shall be carried out within:(i)The Coastal Regulation Zone (CRZ) restricted area in case of areas along the sea coast.(ii)100 meters from the River edge outside Municipal Corporation/ Municipal limits and 50meters within Municipal Corporation/ Municipal limits. No permanent constructions/' structures will be permitted within the above-mentioned buffer zone.(iii)30 meters from the boundary of Lakes of area 10 Ha and above.(iv)9 meters from the boundary of lakes of area less than 10 Ha/ kuntas/skikam lands;(v)9 meters from the boundaries of major Canal, Vagu, etc.(vi)2 meters from the defined boundary of Nalas, Storm water drains, etc. The above shall be in addition to the mandatory setbacks. Unless and otherwise stated, the area and the Full Tank Level (FTL) of a take/kunta shall be reckoned as measured or given in the Survey of India topographical maps/ irrigation Dept, records/Revenue records. The above buffer zone may be reckoned as part of the building setback.(c)Unless and otherwise specified in the Master Plan/Zonal Development Plan.• the space to be left in and around the major Canal/Vagu (including the actual Canal/Vagu bed width and alignment) shall be minimum 15 m. This may be developed as Greed Buffer/recreational and/or utilized for road of minimum 9 m width, wherever feasible.• In case of (b)(iii) above, in addition to development of recreational/ green belt along the foreshores of lake, a ring road or promenade of minimum 12 m may be developed, wherever feasible while in respect of foreshores of River drive road of minimum 18 metres may be developed in the said 30 metre buffer zone.• The above greenery/landscaping and development shall conform to the guidelines and provisions of the National Building Code of India, 2005.(d)For Building activity within the restricted zone near the airport or within 500 m distance from the boundary of Defence areas/Military establishments necessary clearance from the concerned Airport Authority/ Defence Authority/shall be obtained. For sites located within the Air Funnel zone, prior clearance from the Airport Authority shall be obtained.(e)In case of sites in vicinity of High Tension Electricity transmission lines besides taking other safety precautions, a minimum safety distance (both vertical and horizontal) of 3 m (10 ft.) shall be maintained between the buildings and the High Tension Electricity lines, and 1.5 m for Low Tension Electricity lines.(f)In case of sites in the vicinity of oil/ gas pipelines, clearance distance and other stipulations of the respective authority shall be complied with.(g)Distance shall be maintained between Railway boundary and building line in accordance with the Railway Manual.
