Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Municipalities Development Control Rules, 2008

18. Town Level Infrastructure Impact Fees Applicable in Certain Cases.

(1)With a view to ensuring development of Town Level Infrastructure facilities and levy of Impact Fees, buildings are categorized as follows:Type I : Buildings up to height 15 m excluding stilt parking floorType II : Buildings of height above 15 m (excluding stilt floor)The Town level Infrastructure Impact Fees would be levied for Buildings under Type II above as follows:• First 15 m or 5 floors (whichever is less): No levy of Impact fee• For any additional floors or part thereof: at differential rates specified in Table below:Table - VII
Occupancy /Use Height of Building (in meters) and rate in Rs.per sq m of built up area
Above 15 m & up to 21 m Above 21 m & up to 30 m
Selection/Special/1st Grade Municipalities 2nd /3rd Grade Municipalities/Nagar panchayaths Selection/Special/1st Grade Municipalities 2nd /3rd Grade Municipalities/Nagarpanchayaths
ResidentialCommercial, Offices, ITESInstitutional, educational & Others (exceptIndustrial sheds) 150300100 10020075 250400200 200300150
Height of Building (in meters) and rate in Rs.per sq m of built up area
Above 30 m & up to 40 m Above 40 m
Selection/Special/1st Grade Municipalities 2nd/3rdGradeMunicipalities/Nagarp anchayaths Selection/Special/1st Grade Municipalities 2nd/3rdGradeMunicipalities Nagarpanchayaths
400600300 300400200 8001200800 500800500
• In case of Multiplexes, instead of the above, the rates given in the Multiplex Rules shall be applicable.
(1)Alternatively, the owner may be allowed to utilize TDR given in Rule 15 above, for such built up area to the extent permissible wholly or use the same in combination of both TDR and the differential impact fee for the proposed additional built up area that is permissible under these Rules / Provisions.
(2)The Government may revise the above rates from time to time.
(3)The above rates shall not be applicable for Schemes/ buildings of Government Departments and public agencies like, APIIC and local bodies.
(4)The amount levied and collected under above Rule shall be credited and maintained in a separate escrow account by the concerned sanctioning authority and 50% of such funds shall be utilised for development of infrastructure in the same area and balance shall be utilised towards improvement of town level critical infrastructure in the area. An Infrastructure Plan and Action Plan for implementation is required to be undertaken by the sanctioning authority and the said fund shall be utilised accordingly.