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State of Andhra Pradesh - Section

Section 29 in Andhra Pradesh Building Rules - 2012

29. Licensing of Real Estate Companies, Developers, Builders, Town Planners, Engineers & Other Technical Personnel Mandatory.

(a)The Licencing of Real Estate Companies, Developers & Builders shall be in accordance with the rules as per Annexure - IX.
(b)The Licencing of Architects, Engineers, Supervisor, Surveyor and Structural Engineer & Town Planners shall be as per the Annexure - X.
(c)No developer / builder / real estate firm or company / engineer / town planner/other technical personnel shall be allowed to undertake development/do business / practise in a Municipal Corporation / Urban Development Authority / Municipality / Nagar Panchayat Area unless they are licenced with the sanctioning authority of the respective area.
(d)Architects shall be required to be registered with the Council of Architecture.
(e)The engaging of the services of a licenced developer / builder shall be mandatory for Apartment Buildings, Group Housing, all types of Group Development Schemes, all High-Rise Buildings and all Commercial Complexes.
Developments undertaken for construction of individual residential houses, educational/institutional/industrial buildings and developments undertaken by public agencies are exempted from the above condition.
(f)Any developer / builder undertaking development or any firm doing property business in any Municipal Corporation / Urban Development Authority / Municipality / Nagar Panchayat or soliciting property sale/transactions or advertising as such in case of above, shall necessarily mention the details of it's licence number, licence number of the licenced developer to whom the approval is given by the said Municipal Corporation / Urban Development Authority / Municipality / Nagar Panchayat, together with the permit number and it's validity for information and verification of public / prospective buyers.
(g)Absence of the above or suppressing of the above facts or in the case of other licences and other technical personnel who violate the conditions would invite penal action including debarring of the real estate firm / development firm / company from practise in the local authority area for 5 years besides prosecution under the relevant laws / code of conduct by the sanctioning authority.
(h)Any licenced developer / builder / other technical personnel who undertake construction in violation of the sanctioned plans shall be blacklisted and this would entail cancellation of their licence besides being prosecuted under the relevant laws / code of conduct.
Greater Hyderabad Municipal CorporationHyderabad Division
Annexure-I(SeeRule-4)
List of Old/ Existing Built-Up Areas/Congested Areas/ Settlement/ Gram Khantam/ Abadi
Sl.No. Ward No. Block No. Nameof the Locality / Area
1 2 3 4
12345678910 13141617181920212223 1, 2, 31 to 223 to 93 to 85 to 91 to 21 to 71 to 71 to 81 to 6 Mustaidpura, Dhulpet, Ziaguda, Mangalhat, Kulsumpura, KarwanDhulpet, Goshamahal, Shahinyathgunj, Chudibazar.Chanchalguda, Malakpet, Azampura, Old Malakpet, Dabirpura,ChaderghatSaidabad, Rainbazar, Eddibazar, Madannapet, Yakutpura,KattalmandiBhavaninagar, Riasatnagar, Uppuguda, Sultanshahi, Mirzumla, Tank,Aliabad.Ghatakanipura, Doodbowli, Fateh Darwaza.Ghatakanipura, Doodbowli, Fateh Darwaza.Madinabazar, Ladbazar, Petlaburz, Patelmarket, Ghansibazar.Sultanpura, Noorkhan Bazar, Purani Haveli.Mogulpura, Haribowli etc
SecunderabadDivision
Annexure-I(See Rule-4)
List of Old/ Existing Built-Up Areas/Congested Areas/ Settlement/ Gram Khantam/ Abadi
Sl.No. Ward No. Block No. Name of the Locality / Area
12345 IIIIIIVIIVIII 3 to 61, 2, 31, 4, 51, 2, 31 to 3 Kalasiguda, General Bazar etc.Avula Mandi, Angreji Bazar.Ramgopalpet, Market StreetMonda Market, Ghas Mandi etc.Sivajinagar, Second Bazar
2. All notified slumareas and EWS Housing areas3. Outside Erstwhile M.C.H. Area:
iii     All Village settlements / Abadi areasMoulali area Jagadgirigutta, Suraram and all other slum areas andEws Housing Areas
HyderabadDivision
Annexure-II(SeeRule-4)
List of Areas Prohibited for High RiseBuildings
Sl. No Ward No. Block No. Name of the Locality / Area
1 2 3 4
1234567891011 123456710111215 3 to 91, 2 & 41 to 52, 4, 6, 8.1 to 35 to 82311, 4, 51 to 411 to 57 to 9 Kavadiguda,Bholakpur, Bakaram, Musheerabad, Zamistanpur, Azamabad, BaghLingampally, Ramnagar, AdikmeNallakunta,Shankermath, Bagh Amberpet, Golnaka Vidyanagar, Tilaknagar.Nimboliadda,Lingampally, Old M.L.A. Quarters, Qutbiguda.Gowliguda,Sultanbazar.Koti, Jambagh,Troopbazar.Malakunta,Goshamahal, Agapura, Mangalhat, Kazani Hospital.Part Chintalbasti &,Khairtabad.PunjaguttaAmeerpet2nd Lancer, HumayunNagar, Ahmednagar, Masab Tank, Chintalbasti Part.Mallepally,Bazarghat, Niloufer Hospital ShantinagarMehdipatnam,Guddimalkapur, Asifnagar.Afzalgunj,Begumbazar, Bus Depot,Osmanshani, Fheelkhana.
Secunderabad Division
Annexure-II(See Rule-4)
List of Areas Prohibited for High Rise Buildings
Sl. No Ward No. Block No. Name of the Locality / Area
1 2 3 4
1234567 IVVVIIIIXXXIXII 1 to 612, 3, 4, 5, 62 and 31, 3, 51 to 41, 2, 5, 8 & 10 Chitrani Theatre/HillFort areaJames Street.Bansilalpet, Boiguda,Kavadiguda.Regimental Bazar.Marredpally, TukaramGate, East Maredpally.Sitapalmandi,Chilkalguda, Parsigutta.Lalapet, Lalaguda, Boudhanagar, MalkajgiriMunicipality, Chandanagar, Lingampally, Kukatpally APHB Phase I &II, Kamalanagar and Khusaiguda
In Erstwhile MCH Area (Except plots abutting 30M and above roads - this condition will not be applicable to theareas mentioned at S.No.3 below)
abcdefghIjABC     All Areas Mentionedin Annexure I.Secunderabad AreaWard Nos. I,(P) Blocks 1,2,3,4,5,6&7.Wards II, III, IVComplete.Banjara Hills-JubileeHills Area and Areas Ward No. 8 Blocks 1, 2 and 3 (Part).Ward Nos. 4, 5, 11,14 and 15 (Complete).Ward Nos. 1 and 7 and8 (Complete).Ward No. 3 Block No.2, 3 and 4.Area around Charminarcovered by Ward Nos. 20, 21, 22 and 23 Complete.Falaknuma AreaCovered by Ward No. 19 Block No. 4.Golconda Fort Areacovered by Ward No. 9 Block Nos. 1, 2, 3, 4, 6, 8, 10 and 11(Complete).Asmangadh Areacovered by Ward No 16 Block No 2 Outside Erstwhile MCH AreaAll VillageSettlement Areas.Areas Covered byG.O.Ms.No.111 MA, dated 08.03.1996 (Protection of Catchment areasof Osmansagar and Himayatsagar lakes)1 km from theBoundary of Proposed International Airport, Shamsabad1 km from boundary of all Defense Airports andDefense Establishments
4. Sky Scraper Zone
      The Minimum Height ofBuildings permissible in this Zone is 12 floors (36m) and above.The Minimum Plot Size shall be 4000 Sq.m and theminimum approach road shall be 24m
Areas permissible for Sky Scraper Zone (as perHUDA/HADA/CDA Master Plan):
IIIIIIIVVVIVIIVIIIIXXXI     All along the InnerRing Road outside Erstwhile MCH limits.Along River Musioutside Erstwhile MCH limits as per special regulations of HUDA.Gachi Bowli - Raidurg- Khajaguda - Manikonda Area.South ofInternational Airport - Mankhal - Bagh Mankhal - HarshagudemArea.APHB SingaporeTownship - Rampally- Ghatkesar.Kollur -Edulanagupallii - Velimella - Nanakramguda - Gopanpalli Area.Nallagandla -TellapurArea.Miyapur - Aminpur -Sultanpur Area.All Sites AbuttingProposed 29 Radial Roads outside Erstwhile MCH limits as perspecial regulations of HUDA.All along the OuterRing Road up to a depth of 500 meters on either side in areasother than those covered in G.O.Ms.No.111 MA, dated 08.03.1996.1 km radius from MMTS Stations located in areasother than in areas listed at 2 in Annexure II.