Section 10 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
10. Norms to be insisted for regulation of unapproved layouts.
- The Competent authority shall ensure the following minimum norms of layout for such layouts.(a)The road width shall be minimum 9 m. In case of weaker section layouts or plots less than 100 sq.m, the road width may be 6m.(b)[ 10% open space contribution charges to be insisted or reserve equivalent land within their site by readjusting the plots. Where such open space is not provided in such unapproved layout sites, pro-rata open space charges shall be paid as given below: [Rule 10(b) substituted by G.O.Ms. No. 301, M.A. & U.D. (M1), Department, dated 11-4-2008.]In case of plots either with construction or vacant in an unapproved layout, the open space charges shall be collected based on the land value prevailing as on the date of registration of such plot.] [Rule 8(i)(a) substituted, by G.O. Ms. No. 113, M.A. & U.D. (M1), Department, dated 31-01-2008](c)Shall ensure overall connectivity and integration with surrounding infrastructure and road pattern.(d)Where an unapproved layout site is affected in the Statutory Master Plan road network, the competent authority shall retain the alignment in the said layout and if not feasible, he is authorized to suitably modify the alignment within the layout site but in no case the alignment is to be dropped.(e)The layout pattern as far as possible shall be retained inpso facto and only in exceptional cases like need for connectivity, integration with surrounding network, etc. modifications max be considered by the Competent authority.(f)Private water bodies if any shall be preserved in the layout. Such water bodies may be considered as part of open spaces as required under (b) above, subject to taking up protection and improvement of foreshores of such water bodies
