Section 13(b) in Andhra Pradesh Building Rules - 2012
(b)The parking spaces may be provided in(i)Basements or cellars (one or more) / multilevel (allowed for plots 750sq.m and above only) or(ii)Stilt floor or in upper floors (at any level) or(iii)The Open space over and above the setbacks i.e. after leaving the setbacks to be left around the building with adequate vehicular access, aisle, drives, ramps required for maneuverings of vehicles, or(iv)Common pool parking area (in the case of Group Housing Scheme / Cluster Housing / Row Housing Schemes).(v)Any of the above or all the above or combination of the above.(vi)Wherever Mechanical system and car lifts are proposed enabling two tier parking, the required parking is computed accordingly.
