Section 2(i) in Andhra Pradesh Building Rules - 2012
(i)'Transferable Development Right (TDR)' means an award specifying the built up area an owner of a site or plot can sell or dispose or utilize elsewhere, in lieu of surrendering land free of cost which is required to be set apart or affected for public purpose as per the Master Plan or in road widening or covered in recreational use zone, etc. The award is in the form of a TDR Certificate issued by the Competent Authority. Terms and expressions which are not defined in these Rules shall have the same meaning as in the respective rules / regulations / bye laws of the respective local authorities and as defined in the National Building Code as the case may be, unless the context otherwise requires.
