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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007

8. City/Area level impact fee payable.

- In addition to the building permit fees and other charges payable, City/Area level impact fee shall be payable for heights of floors above 15 m where the height of the building or lock is more than 15 m at the following rates:
Height Rate in Rs. per sq m of Built up area
Metro areas (Hyderabad/ Visakhapatnarh/Vijayawada Municipal Corporations) Other Municipal Corporations Other Municipalities & Panchayat areas
Above 15m and upto 24 m 1000 800 500
Above 24 m and upto 30 m 1500 1200 800
Above 30 & upto 50 m 2000 1500 1000
Above 50 m 2500 2000 1500
(i)While calculating the Impact fee parking areas/blocks will be exempted.
(ii)The impact fees so collected by the Building approving authority shall be maintained in a separate escrow account and utilized only for upgrading of infrastructure and services in the area concerned.
(iii)Fire Precaution Fund: A fee at the rate of Rs. 10 per sq m of built up area shall be payable towards Fire Precaution Fund to the Fire Services Department.