Section 5 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
5. Restrictions on approval in vicinity of Certain Areas.
(a)No layout/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 and in shikam lands.(b)The above water bodies and courses shall be maintained as recreational/ Green buffer zone, and no layout development activity other than recreational use shall be carried out within:(i)30 m. from the boundary of river course/Lakes of area of 10 Ha and above;(ii)9 m from the boundary of lakes of area less than 10 Ha/ Kuntas/Shilkam lands;(iii)9 m from the boundaries of Canal, Vagu, etc.(iv)2 m from the defined boundary of Nala(c)Unless and otherwise stated, the area and the Full Tank Level (FTL) of a lake/kunta shall be reckoned as per the master Plan/Revenue Records/Irrigation records.(d)Unless and otherwise specified in the Master Plan/Zonal Development Plan.(i)In case of (b) (i) above, in addition to development of recreational /green belt along the foreshores, a ring road or promenade of minimum 12 m may be developed, wherever feasible,(ii)The above greenery/landscaping and development shall conform to the guidelines and provisions of the National Building Code of India, 2005.(e)For layout development 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.(f)In case of sites in the vicinity of oil/gas pipelines, clear distance and other stipulations of the respective authority shall be complied with.(g)For areas covered under G.O.Ms. Ill, MA, dated 8-3-1996 (protection of Catchment area of Osmanasgar and Himayatsagar lakes), apart from the provisions of statutory' Master Plan of HUDA/HADA, the restrictions on layout and development activity imposed in the said Government orders would be applicable.(h)No approval shall be considered in sites which are earmarked for Industrial Use Zone/Recreational Use Zone/Water Body in notified Master Plans/Zonal Development Plans.(i)Open Spaces earmarked in any approved layout shall not be considered for regulation under these Rules.
