Section 14(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The application for permission to construct building shall be accompanied by a site plan drawn to scale of not less than 1:500 in a prescribed application appended at Annexure-G:(i)The existing approach road or means of access with width:(ii)The boundaries, giving the dimensions of the site and of any contiguous land belonging to the owner thereof;(iii)All existing buildings position in the site, if any;(iv)The position of the site in relation to neighbouring streets, if any;(v)Space to be left about the building to secure free circulation of air, admission of light and access fro scavenging purposes;(vi)Any existing physical features such as wells, drains, trees, etc.;(vii)The ground area of the whole property and the built-up area;(viii)The Plans of the building, elevations and Sections drawn to a scale of not less than 1:100 of all floors showing uses of all parts of the building.(ix)Give general specifications of proposed construction and type of materials used, and also giving information of services about water supply, drainage disposal, etc., and duly signed by the owner and the qualified Surveyor/Engineer/ Architect as prescribed in the application from in Annexure-G appended to these rules.
