Section 5 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
5. Required specifications and conditions.
(1)The owner of a site shall undertake the following works under the supervision of Executive Authority with the surveyors after intimation of the layout approval by the Executive authority:(i)leveling with suitable gradient and formation of all roads with subsurface, kerbstones, metalling of the carriageway, side drains as per specifications in Annexure-B;(ii)Construction of drains and channelization of nalas for allowing storm water run-off. These may be channelised in such a way as to conserve or harvest the water in nearest water body or public open space, etc.;(iii)Undertake greenery in the layout including avenue Plantation, in public open spaces, etc.;(iv)Fencing of open spaces;(v)Unless the conditions specified above are fulfilled, the owner shall not be entitled to utilize, sell, lease or otherwise dispose of the land or any portion thereof;(2)The following works shall be undertaken through the Executive Authority upon payment of proportionate charges at a latter date:(a)street lighting and electricity facilities;(b)Provisions of sewerage disposal system and protected water supply system are optional;(3)Application scrutiny fees and other charges to be levied by the Executive Authority;The Applicant shall pay the layout inspection and scrutiny fees in the Personal Deposit account of Director of Town and Country Planning as prescribed by the Government from time to time-(4)Other Charges. - In additional to the above, the Executive Authority shall levy development charges and betterment charges as specified by the Collector or Government as the case may be.
