Section 5 in Andhra Pradesh Municipalities Development Control Rules, 2008
5. Restrictions of building activity in vicinity of certain areas.
(a)No building/ development activity shall be allowed in the bed of water bodies like River or nala and in the Full Tank Level (FTL) of any lake, pond, cheruvu or kunta /shikam lands.(b)The above water bodies and courses shall be maintained as recreational/Green buffer zone and no building activity other than recreational use shall be carried out within:(i)The Coastal Regulation Zone (CRZ) restricted area in case of areas along the sea coast.(ii)100 meters from the River edge outside Municipal limits and 50 meters within Municipal limits. No permanent constructions/structures will be permitted within the above-mentioned buffer zone.(iii)30 meters from the boundary of Lakes of area 10 Hectares and above;(iv)9 meters from the boundary of lakes of area less than 10 Hectares / kuntas/shikam lands;(v)9 meters from the boundaries of Canal, Vagu, etc.(vi)2 meters from the defined boundary of Nalas, storm water drains etc. Unless and otherwise stated, the area and the Full Tank Level (FTL) of a lake/ kunta shall be reckoned as measured or given in the Survey of India topographical maps/Irrigation Dept. records.(c)Unless and otherwise specified in the Master Plan / Zonal Development Plan,• The 9 metre buffer along the canal/ vagu may be developed as Green Buffer/recreational and /or utilised for road of minimum 9 meters width, wherever feasible.• In case of (b) (iii) above, in addition to development of recreational/green belt along the foreshores of lake, a ring road or promenade of minimum 12 meters may be developed, wherever feasible; while in respect of foreshores of River a river drive road of minimum 18 meters may be developed in the said 30 meters buffer zone.• The above greenery/landscaping and development shall conform to the guidelines and provisions of the National Building Code of India, 2005.• The above buffer zone to be left at (b) and (c) above may be reckoned as part of the building setback.(d)For Building activity within the restricted zone near the airport or within 500 meters distance from the boundary of Defence areas / Military establishments, necessary clearance from the concerned Airport Authority / Defence Authority / shall be obtained. For sites located within the Air Funnel zone, prior clearance from the Airport Authority shall be obtained.(e)In case of sites in vicinity of High Tension Electricity transmission lines besides taking other safety precautions, a minimum safety distance (both vertical and horizontal) of 3 meters shall be maintained between the buildings and the High Tension electricity lines and 1.5 meters for Low Tension Electricity lines.(f)In case of sites in the vicinity of oil /gas pipelines, clear distance and other stipulations of the respective authority shall be complied with.(g)Distance shall be maintained between Railway boundary and building line in accordance with Railway Manual.
