Section 5 in Andhra Pradesh Municipalities (Layout) Rules, 1970
5. The application shall be accompanied with the following particulars namely.
- (i) a site plan in quadruplicate which shall also be signed by a licensed surveyor and the owner of the land down to a scale of not less than 1:1000 on a tracing cloth showing the top details of the land and sanction layouts if any, within a distance of 100 metres around the proposed site clearly indicating survey numbers within and around the existing roads in and around the sites, buildings, huts, open spaces, natural water courses, big trees and permanent fetures which cannot be distrubed normally, and other developments if any taken place and the streets or roads, giving access to the site and connecting them with any existing public or private street or road.(ii)the detailed plans in quadruplicate of the site under reference drawn to a scale not less than (1:500) accurately drawn and on tracing cloth which shall be in consonance with the particulars mentioned in subsection (1) of Section 185 and shall also show:-(a)the boundaries of the land based on certified survey Records and with survey number indicated;(b)alignment of the proposed streets;(c)the proposed with of the streets;(d)the proposed building lines;(e)the proposed sizes and number of plots;(f)places set apart in the layout for the purposes mentioned in Clause (b) of Sub-section (2) of Section 184 and also places set part for other communal and public purposes such as shops, bus- stops and parking places;(g)the purposes of utilisation of the plots such as pucca buildings, huts, tenements, detached, semi-detached, or row houses or for factories, shops; etc.(h)electric lines (high tension or low tension), water mains and sewers if any, telephone and telegraph lines, etc., alignment of National and State highways, and major and minor district roads passing through the land;(i)the spot levels at intervals of 15 metres for the whole area under reference and also along the existing road from which access is sought to a length of at least 100 metres; and(iii)a statement of the arrangements made for the hole area under reference and also along the existing road from which access is sought to a length of at least 100 metres; and(iii) a non-encumbrance certificate from the Registration Department for the lands covered by the layout together with a true copy of the title and attested by the Gazetted officer; and(iv)a receipt of the Municipality showing the amount of non- interest bearing security deposit at the rate of Rs. 3,000 per sq. metre (total area of land covered by the layout) for the due fulfillment of the obligations imposed under Section 184 or in lieu of each deposit, a security in the shape of land of such extent equivalent to the value of cash deposit in the area covered by the layout shall be mortgaged through a registered mortgage deed in favour of the Municipality or in the form of Bank guarantee equivalent to the amount of security deposit in the Form prescribed in Appendix "G".
