Section 8(n) in Andhra Pradesh Building Rules - 2012
(n)All roads and open spaces mentioned in this Rule shall be handed over to local body at free of cost through a registered gift deed before issue of occupancy certificate. The society / association may in turn enter into agreement with the local authority for utilizing, managing and maintaining the roads and open spaces. In case of any violation or encroachment, the local authority shall summarily demolish the encroachments and resume back the roads and open spaces and keep it under its custody.
