Section 24 in Andhra Pradesh Municipalities Development Control Rules, 2008
24. Limitations of Building Sanction.
- Sanction of building permission by the Sanctioning Authority shall not mean responsibility or clearance of the following aspects:(i)Title or ownership of the site or building(ii)Easement Rights(iii)Variation in area from recorded areas of plot or a building or on ground(iv)Structural Reports, Structural Drawings and structural aspects(v)Workmanship, soundness of structure and materials used,(vi)Quality of building services and amenities in the construction of building(vii)The site/area liable to flooding as a result of not taking proper drainage arrangements as per natural lay of the land, etc.(viii)Other requirements or licences or clearances required for the site/ premises or activity under various other laws.(ix)The permission accorded is valid for construction for a period of three years provided the commencement of work shall be made within one year from the Date of Permission duly giving commencement of work Notice, failing which the permission accorded will be deemed to have lapsed.
