Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Revised Building Rules, 2008

9. Requirements for High Rise Buildings.

- 9.1. High Rise buildings/Complexes shall not be allowed in Congested areas/ existing areas and settlement areas/ Abadi/Grarr khantam areas:
9.2The minimum size of plot for High Rise building shall be 2000 sq.m.
9.3In respect of sites proposed for high rise buildings and affected in road widening where there is shortfall of the net plot size, up to 10% of such shortfall in net plot area would be considered with the proposed height and corresponding minimum all round setbacks.
9.4The building bulk, coverage and height shall be governed by the minimum around setbacks to be left, the organized open spaces to be left and the height restrictions imposed by the Airport authority (if applicable) Defence authorities (if applicable) and Fire Services Department and the City-level impact fee on built up area required to be paid, as applicable.
9.5Prior Clearance From Fire Dept, and Airport Authority: - For any High Rise building located in vicinity of airports as given in the National Building Code, the maximum height of such building shall be decided in consultation with the Airport Authority and shall be regulated by their rules/ requirements. Interstitial sites in the area which are away from the direction of the Airport Funnel zone and already permitted with heights cleared by the Airport Authority, shall be permitted without referring such cases to the Airport Authority.
9.6Every application to construct or reconstruct a High Rise building or alteration to existing High Rise building shall be made in the prescribed form and accompanied by detail plans floor plans of all floors along with complete set of structural drawings and detail specifications duly certified by a qualified structural engineer. Necessary prior NOC shall be submitted from the Airport Authority (if applicable) and Directorate of Fire services, along with the application.
9.7The minimum abutting road width and all round open space for High rise Building/Complex shall be as follows:TABLE IV
Height of building Minimum abutting road width required (inmetres) Minimum road open space on remaining sides (inmetres)*
(1) (2) (3)
Up to 21 mt. 12.2 7
Above 21 mt. & up to 24mt. 12.2 8
Above 24 m & up to 27m 18 9
Above 27 m & up to 30m 18 10
Above 30 m & up to 35m 24 11
Above 35 m & up to 40m 24 12
• For heights above 40 m, specific approval from the Government shall be required;• The front open space shall be on the basis on the abutting road width and shall be either as given in shall be either as given in Col. 3 of above Table IV or the Building line given Table III whichever is more;An shall be permissible subject to the following conditions:
(i)The abutting road has to be black-topped with minimum 2-lane carriageway. Service roads where required as per these Rules, shall be minimum 7 m wide with minimum 2-lane black toped carriageway.
(ii)For upper floors from 2nd floor onwards, balcony projection of up to 2 m may be allowed projecting onto the open spaces.
(iii)The open space to be left between two blocks shall be equivalent to the open space mentioned in Column (3) of above Table IV.
(iv)It is permitted to transfer up to two metres of setback from one side to the other side, which needs to be uniform at any given point, subject to maintaining of minimum setback of 7 m on all sides.
(v)where the lighting and ventilation of a building is through the means of a chowk or inner courtyard or interior open space/duct, such open space shall be open to sky and of area at least 25 sq.m. and no side shall be less than 3 m.
9.8Tower And Podium Type High Rise Structure May Be Allowed With The Following: -
(a)For podium, i.e. Ground plus first floor; alround setbacks shall be 7 m alround.
(b)For the Tower block: The maximum permissible coverage and minimum alround setbacks shall be 50% of the Podium Block, and shall be at least 3m from the Podium edge.
(c)The fire safety and fire escape measures for the Tower Block shall be independent of the Podium Block.
9.9"Stepped Type" or "Pyramidal Type" High Rise Structure. - Such type of high rise building may be allowed with the following open space requirements:
(a) At ground level : Minimum 9 metres alround open space for thefirst five floors
(b) At upper floors : increase of 1 metre alround open space or more,for every 5 upper floors of 15 m height or part thereof, over andabove the ground level open space of minimum 9 metres.
9.10Provision of greenery. - (a) in every high rise building site, an organized open space which shall be utilized as greenery, tot lot or soft landscaping, etc. shall be provided over and above the mandatory open spaces to be left in and around the building. This space shall be at least 10% of total site area and shall be a minimum width of 3mts. This may be in one or more pockets and shall be open to sky.
(b)In addition to the above, a minimum 2 metres wide green planting strip in the periphery on all sides within the setbacks are required to be developed and maintained with greenery and trees in all high rise building sites.
(c)Rain water harvesting structures shall be provided in the prescribed manner within the setbacks.
9.11Compliance of National Building Code Provisions for Amenities and Facilities in All High Rise Buildings. - (i) The building requirements and standards other than heights and setbacks specified in the National Building Code, 2005 shall be complied with.
(ii)Such buildings shall be undertaken by owners by engaging registered architect, licensed builders/ developers and licensed structural engineers. The designs and building plans shall be countersigned by the owner, licensed developer, registered architect, licensed engineer and a qualified and licensed structural engineer who shall be responsible for the supervision, and structural safety of the high-rise building and ensuring that such buildings are designed for compliance with earth quake resistance and resisting other natural hazards, and a fire engineer/fire consultant who shall be responsible fire and life safety and specifications compliance in such buildings. The Completion Certificate shall clearly mentioned that the norms for the above structural safety and fire and life safety requirements have been followed in the design and construction of buildings for making the buildings resistant to earthquake, compliance with structural safety and fire safety requirements.
(iii)The work of the building services like sanitation, plumbing, fire and life safety requirements, lifts, electrical installations, and other utility services shall be executed under the planning, design and supervision of qualified and competent technical personnel.
(iv)In addition to the required staircases and lifts, there shall be at least one fire escape staircase and lift. These lifts shall be got certified from the manufacturer's authorized Service technical personnel from time to time.
(v)Provision for power generator shall be made in such buildings.
(vi)Such buildings shall be planned, designed and constructed to ensure fire and safety requirements are met and maintained and shall comply in accordance with the Fire Protection Requirements of National Building Code of India.
(vii)The facilities for providing fire protection and fire fighting facilities in such buildings shall be in compliance with the stipulations laid down and clearance issued by the Fire Department from time to time. NOC from the Fire Department shall be obtained from time to time regarding the fire safety requirements and facilities installed. The designs and installations regarding fire protection and safety measures including exit requirements and smoke containment and smoke management measures shall be undertaken through a fire engineer/fire consultant.
(viii)Compliance of the parking requirements shall be as given in these rules. The parking facilities and vehicles driveways etc. shall be maintained to the satisfaction of the sanctioning Authority.
(ix)Such buildings shall be provided with solar water heating system in the building and solar lighting in the site for outdoor lighting, etc. and give a bank guarantee to this effect to the sanctioning authority for compliance of the same.
(x)All High-Rise buildings with covered area above 300 sq.m. shall be designed and constructed to provide facilities to the physically handicapped persons as prescribed in the National Building Code of India, 2005.
(xi)In all buildings irrespective of above height provisions, the requirements of parts of the building like size and area requirements of habitable rooms, kitchen, bathrooms and Water closets, other areas, corridor and staircase widths, service ducts, etc. shall conform to the provisions of the National Building Code of India, 2005.
(xii)All environmental aspects like provision of Rain water harvesting structures, greenery, solar heating and lighting systems and provisions of the Andhra Pradesh Water, Land and Trees Act 2002 shall be complied in such of the sites and Schemes where these are applicable.
9.12Notwithstanding anything contained in these Rules or any other orders, the minimum clear setback on the sides and rear sides of any high-rise building under any circumstances and in cases where a concession or incentive is availed in terms of setbacks shall not be less than 7 meters, and such minimum setback area shall be clear without any obstructions including balcony projections, to facilitate movement of fire fighting vehicles and for effective fire fighting operations.