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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Revised Building Rules, 2008

11. Parking requirements.

- 11.1. In all Complexes' including Residential Complexes, Hotels, restaurants and Lodges, business buildings, commercial buildings, Institutional buildings like hospitals, Educational buildings like schools and colleges, multi-storied buildings/: Complexes, etc and all other non-residential activities provision shall be made for parking spaces as per the following requirementsTABLE VI
Category of building/activity Parking area to be provided as percentage oftotal built up area
In Municipal Corporation Area In Municipalities and rest of DevelopmentAuthorities areas
Shopping Malls*, Information Technology EnablingServices Complexes 40% 30%
Hotels, restaurants, lodges, Cinema halls,business buildings, other commercial buildings, KalyanaMandapams, Offices, & non-residential high-rise buildings/Complexes 30% 25%
Residential Apartment Complexes, Hospitals,Institutional buildings, Industrial buildings, Schools, Colleges& other educational buildings, God owns and other uses 20% 20%
* Parking and other requirements in case of Multiplex Complexes shall be governed by the provisions of Multiplex rules.
11.2The parking spaces may be provided in (for all Schemes). - (i) basements or cellars allowed up to 3.25 m height, in one or more levels/multi-level and such cellars shall be allowed in plots 750 sq. m. and above; or
(ii)on stilt floor or in upper parking floors (at any level) the height of such, parking floor shall be allowed up to 2.75 m height;
(iii)in the open space over/setbacks (except the front setback) to be left around the building with adequate vehicular access, aisle, drives, ramps required for maneuvering of vehicles, or
(iv)common pool parking area (in the case of Group Housing Scheme/Residential enclave/Cluster housing/Row housing schemes) or
(v)a combination of any or all the above.
(vi)in case of non-residential occupancies on sites below 750 sq.metres, for parking a semi basement of 3 metres height and with such height not exceeding 1.5 m above ground level may be considered.
11.3The other aspects for providing parking spaces are. - (i) Common and Continuous cellar parking floors between adjoining buildings would be allowed depending upon structural safety aspects, mutual agreement between owners, etc.
(ii)The parking spaces shall be efficiently designed and clearly marked and provided with adequate access, aisle, drives and ramps required, for maneuvering of vehicles.
(iii)Stilt floor/sub-basement/Cellar parking floor shall be used only for parking and not for any habitation purpose. Misuse of the area specified for parking of vehicles for any other use shall be summarily demolished/ removed by the Enforcement Authority.
(iv)For parking spaces in basements and upper storeys of parking floors, at least two ramps of minimum 3.6 m width or one ramp of minimum 5.4 m width and adequate slope shall be provided. Such ramps may be permitted in the side and rear setbacks after leaving sufficient space for movement of fire-fighting vehicles. Access to these may also be accomplished through provisions of mechanical lifts wherein the height of the parking floor up to 4.25 m is allowed wherein each parking level would be reckoned as a parking floor for the purpose of computation of total parking requirement. The sanctioning authority shall take an Undertaking for compliance with regard to mechanical parking facilities and closure of such building in case the owner fails to provide the required parking facility.
(v)Basement/cellar shall be set back at least 1.5 m from the property line and in case of more than one cellar 1 metre additional setback for every additional cellar floor shall be insisted.
(vi)Up to 10% of cellar may be utilized for utilities and non-habitation purpose like A/C Plant room, Generator room, STP, Electrical installations, Laundry, and such other similar utilities.
(vii)Space over and above 6m in front setback may be considered as off- street parking space.
(viii)Visitors parking to be provided shall be 10% of the area mentioned in Table VI, which is over and above the required parking area, and may be accommodated in the mandatory setbacks other than the front setback, wherever such setbacks are more than 6m. The Visitors' Parking facility shall be open to all visitors.
(ix)In respect of Apartment Complexes/Building/Block, in sites up to 750 sq. m the Parking requirement shall be deemed to be met if the entire stilt floor is left for parking.
(x)A WC/Toilet facility shall be provided for watch and ward in the stilt floor.
11.4Encouragement for provision of Parking Complexes. - To encourage parking complexes, Parking lots and enclaves, owners who develop parking complexes/ Parking lots, the following incentives would be considered:
(a)equivalent built up area of such Parking Complex / or area of parking lot as the case may be would be considered as Transferable Development right by the sanctioning authority.
(b)In an existing area/locality where an owner or two or more owners come together and develop combined or common parking Complex, pedestrian plaza/ subway, or improve/facilitate additional access by linking with surrounding roads etc for public usage are provided, as part of their premises/land development/ improving the urban design aspects, additional bonus built up area/TDR would be considered by the sanctioning authority.
(c)The setbacks for Parking Complexes shall be as follows: font - as per building line setbacks on remaining sides - 50% of setbacks given in Table III.
(d)No fees and other charges shall be charged by the Sanctioning Authority for the area/floors developed as parking Complex/ Parking lot;
(e)A moratorium on property tax for 5 years would be considered;
(g)Such parking facility enclaves may be permitted along or off main commercial roads, city center, close to Bus stations, Railway Stations and any public transport system so as to encourage use of public transport, etc. Access to these parking spaces in such Complexes may be accomplished through provision of mechanical lifts. Such areas may be identified by the sanctioning authority and notified to public every year by 1st April.