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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Revised Building Rules, 2008

6. Requirements of Approach Road for Building Sites/plots.

TABLE-II
Type/ Use of Building plot permissible Minimum abutting road width required (inmeters)
(A) Sites In Old/existing Built-Up Areas/congestedAreas/settlement (Gram Khantam/ABADI) (as listed in Annexure I)  
* Residential Buildings - maximum permissible upto 10 metersheight* Non-residential buildings and mixed occupancies - maximumpermissible up to 12 meters height 6*
(B) Sites In New Areas/ Approved Layout Areas The type ofbuildings & intensity of development shall be w.r.t. theabutting road width, viz.,
B-1 Non-High Rise Residential Buildings includingApartment Complexes; Buildings with shopping on GF and residenceson upper floor; Basic level social amenities like Nursery School/ Religious Place / Public Health Center / Dispensary /Diagnostic Laboratory/ Police outpost/Post Office/ NeighbourhoodLibrary cum Community Center and all buildings up to 15 metersheight 9*
B-2 In addition to B 1above, High Rise Building/ Complex of height above 18 meters andup to 24 meters; Group Housing Scheme; Primary School, Middleschool / Tutorial institution / General Industry / Godown /Petrol/diesel Filling station; High School, Junior College /Commercial Complex, Computer units/ Office Building, ITESComplex, Nursing Home / Community Hall / Function/Marriage Hall /Assembly Hall/Cinema Theater; Service establishment/ Workshop;Others not specified in the Table and all nonhigh-rise buildings up to 18 meters height 12
B-3 In addition to B 1 & B 2 above, High Risebuildings above 24 meters and up to 30 meters height; GeneralDegree and other non-professional College / Polytechnic, ITI;Professional College Campus; Multiplex Complexes, Shopping Malls,Hospitals and all non high-rise buildings up to 18 meters height 18
B-4 In addition to B 1 to B 3 above, High RiseBuildings above 30 meters height 24
Provided that in case of single plot sub-division approved by the sanctioning authority a means of access of minimum 3.6 m pathway may be considered for individual residential building and 6m for Apartment Complexes/Commercial Complexes and other non-high rise buildings.
(i)Where the existing road is less than 6 m, building in the site would be allowed after setting back the building 4.5 m from the center line of such existing road and after leaving the front setback.
(ii)In case of existing buildings approved prior to these Rules, further additions of floors on the earlier permitted building may be considered either as per these rules or the then rules in force in respect of setbacks, whichever is the applicant opts for. This will not apply for building extensions or redevelopment ventures in such sites.
(iii)Building line is from the edge of the Road Right-of-way (whether existing or proposed) in individual plots where a plot abuts two or more roads, the setbacks along these abutting roads shall be as per the respective building line of the roads.
(iv)All buildings shall be constructed in conformity with the zoning regulations.
(v)The sites in old/existing built-up areas/congested areas/settlement (Gram Khantam/Abadi) mentioned in (A) above shall be as notified by the local bodies in consultation with the Competent Authority including areas prohibited for High-Rise Buildings.