- In these rules,(a)'Competent Authority' means - (i) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority in HMDA area exclusive of Greater Hyderabad Municipal Corporation (GHMC) Area,(ii)The Commissioner, Greater Hyderabad Municipal Corporation (GHMC)(iii)The Vice Chairman of the respective Urban Development Authority.(iv)The Director of Town & Country Planning in case of Municipal Corporations, Municipalities, Nagara Panchayats not covered in Urban Development Authorities and Gram Panchayat areas covered in Master Plans / General Town Planning Schemes notified under Andhra Pradesh Town Planning Act, 1920.(b)'Enforcement Authority' means. - (i) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority.(ii)The Vice Chairman of the respective Urban Development Authority.(iii)The Commissioner of respective Urban Local Body.(iv)The Executive Authority of the Gram Panchayat.(v)The Executive Authority of the Special Unit created as the case may be for the purpose of sanctioning and monitoring building and development activity, as applicable.(c)'Group Development Scheme' is reckoned as development of Residential Buildings in a Campus or Site of 4000sq.m and above in area and could be row houses, semi-detached, detached Houses, Apartment blocks or High-Rise buildings or mix or combination of the above.(d)'Group Housing' means the development of building having 5 or more multiple dwelling units and common services on a given site or plot in a single or multiple blocks without customary subdivision of land by way of individual plots.(e)'Height of Building' means height measured from the abutting road and in case of undulated terrain height can be considered as average of the corresponding ground level. The parapet wall, staircase head room, lift room, water tank are excluded from the height of the building.(f)'High-Rise Building' means a building with 18m or more in height. However, chimneys, cooling towers, boiler rooms, lift machine rooms, cold storage and other non-working areas in case of industrial buildings and water tanks and architectural features in respect of other buildings are excluded.(g)'Parking Complex/Parking Lot' means premises either built or open which is utilized purely for parking of vehicles permitted in specific areas.(h)'Sanctioning Authority' means. - (i) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority.(ii)The Vice Chairman of the respective Urban Development Authority.(iii)The Commissioner of respective Urban Local Body.(iv)The Executive Authority of the Gram Panchayat.(v)The Executive Authority of the Special Unit created as the case may be for the purpose of sanctioning and monitoring building and development activity, as applicable.(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.
