All the roads and open spaces such as parks and play grounds earmarked in accordance with these rules in a layout which is approved under sub-section (3) of Section 185 shall automatically stand transferred free of cost, and vest with the municipal council, free from all encumbrances. After such vesting, the municipality shall maintain all such open spaces for the purposes of which they have been earmarked.]Appendix A(See Rule 3)Layout Application(Under sub-section (1) of Section 185 of the Andhra Pradesh Municipalities Act, 1965)ToThe Chairman,Municipal Council.Sir,I/We hereby give you notice that I/We intend to utilise, sell, lease or otherwise dispose of my/our land/lands or portions or portions of the same bearing S.No. .and having an extent of .sq. meter in.Street.Division or ward of the (to be deleted wherever necessary) consequent on their conversion into a building site under Section 184 (1) of the Andhra Pradesh Municipalities Act, 1965 on payment of the required conversion fee; as site for the construction of buildings for residential or non- residential, industrial, commercial purposes as indicated hereunder and in accordance with the provisions of Sections 184 and 185 of the Andhra Pradesh Municipalities Act, 1965 and Section 17 of Andhra Pradesh (Andhra Area) Town Planning Act, 1920 of Section 244 of the Andhra Pradesh (Telangana Area) District Municipalities Act, 1965 as the case may be.I/We forward herewith four copies of the site-plans drawn to a scale 1:1,000 and other plans as required under these rules with all particulars required under the rules.I/We, enclose,-(1)A Statement of arrangements made for providing plantation of avenue trees in addition to the arrangements indicated in the Plan with reference to Clause (c) of sub-section (1) of Section 185 of the Andhra Pradesh Municipalities Act, 1965.(2)a non-encumbrance certificate from the Registration Department for the lands covered by the layout together with a true copy of the title deed attested by a Gazetted Officer.(3)(i)a municipal treasury receipt for Rs. .being the non-interest bearing security deposit at the rate of Rs. 1.50 per sq. meter as fixed under Rule 5(v) towards fulfilment of the obligations imposed under Section 184 of the Andhra Pradesh Municipalities Act, 1965;OR(ii)a mortgage-deed intended in favour of the Municipality hypothecating lands in the layout area of the value of Rs. towards security in lieu of cash security and abiding by conditions prescribed in this regard.I/We, jointly and severally agree to develop the roads to the required standard as per the specification prescribed by the Municipality and to provide under ground-storm-water drains through proper culverts and to sewer and light the area and to carry out all the arrangements to the satisfaction of the Secretary to the Municipality as per the agreement that will be executed by me/us on intimation.I/We, hereby undertake not to utilise, sell, lease or otherwise dispose of the land as sites for the construction of residential or non-residential buildings until all the amenities are provided as indicated in the conditions of the layout either by the Municipality or by me/us as agreed upon through a registered agreement on stamped paper worth of Rs. 3/-.I/We, undertake to handover to the Municipality the private streets or roads after developing them to the prescribed standards and along with the lands set apart for parks and play- grounds, Educational Institutions or for any other public purpose under Clause (b) of sub-section (2) of Section 184 of the Act.I/We, agree to the execution of the drainage works (both sewers as well as strom-water) and lighting arrangements to be carried out by the Municipality at my/our expense and to that extentI/We agree to deposit with the Municipality before sanction of the layout, the provisionally estimated cost and meet any unforeseen further expenditure from time to time as may be claimed by the Municipality.I am/We are prepared to deposit into Municipal Treasury 50 per cent of the estimated cost of other works to be carried out by me/us, as intimated towards the security deposit (refundable) or prepared to mortgage the plots of an area of equivalent to the security deposit in favour of the Municipality within 7 days from the date of receipt of provisionally approved layout, and the amount of entire deposit is refundable to me by the Secretary of the Municipality, after consulting the Head of the Municipal Engineering Department as to the satisfactory execution of work to the prescribed standard after deducting 5 per cent from the deposit towards supervision charges.I/We request that the proposed layout may be approved and the permission may be accorded at an early date to enable me/us to proceed with the disposal of lands after the execution of the work as agreed to.Signature of licensed Surveyor/Architect/Signature of the owners of Land.. Engineer. and address (s) Owner(s).Enclosures :-
