Section 6 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
6. Location Criteria.
- (A) The locational criteria of a Multiplex Complex shall be the same as given in the Andhra Pradesh Cinemas (Regulation) Act, 1955 and Clause 3.2 of Part 4 of National Building Code. and in addition to this, shall comply with clause 3.2 of Part 4 of National Building Code (wherever applicable). The location shall be further subject to:-(i)the requirement of furnishing traffic impact study and based on the traffic impact study a traffic management plan for such Complex will be required to be undertaken through a qualified consultant.(ii)NOC from the Police Department (Traffic) and Director-General of Fire Services will be a pre-requisite for considering the building permission by the Building approving authority.(iii)Multiplex Complexes shall not be allowed in Congested areas and settlement areas/Abadi/Gram Khantam areas, in areas restricted for High-rise buildings and abutting major road junctions.(iv)Multiplex Complexes shall not be allowed in purely residential areas/localities.(v)where zoning regulations of a statutory Plan/Scheme are in force, multiplex complex site location shall be governed as per such zoning regulations.(B)Multiplexes may be permitted in a zone or scheme declared as tourism zone/area along with other recreational facilities.
