Section 25 in Andhra Pradesh Building Rules - 2012
25. Compliance By Owner For Ensuring Construction Is Undertaken As Per Sanctioned Plan.
(a)The owner and builder / developer shall give an Affidavit duly notarised to the effect that in the case of any violation from the sanctioned building plan, the Enforcement Authority can summarily demolish the violated portion.(b)In respect of Apartment Buildings, the owner or builder shall give a Declaration duly specifying the number of floors permitted, along with the extent of each floor. In case of any violation with regard to the Declaration, the Enforcement Authority can demolish the violations.(c)Before release of the building sanction by the sanctioning authority, the owner of the plot / site is not only required to produce the original Sale Deed, registered under the provisions of the Indian Registration Act, 1908 / Certified copy issued by Stamps and Registration Department for the perusal of the sanctioning authority and cross verification with the attested copy submitted with the building application.(d)The owner is required to hand over 10% of the built-up area in the ground floor or first floor or the second floor, as the case may be, to the sanctioning authority by way of a Notarised Affidavit. In respect of row houses / detached houses / cluster housing 5% of the units shall be handed over by way of notarised affidavit to the sanctioning authority. The Notarised Affidavit shall be got entered by the sanctioning authority in the Prohibitory Property Watch Register of the Registration Department. Then only the Building sanction will be released.(e)Individual buildings in plots up to 200sq.m with height up to 7m in respect of Municipal Corporations including Greater Hyderabad Municipal Corporation (GHMC) and 300sq.m with height up to 7m in respect of Municipalities / Nagar Panchyats are exempted from the conditions (c) & (d) above.
