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State of Andhra Pradesh - Section

Section 18 in Revised Building Rules, 2007

18. Incentives for Owners Leaving More Setbacks / Installing Solar Heating & Lighting System / Rain Water Harvesting / Recycling of Waste Water.

- The following incentives in terms of rebate in Property tax will be given by the local authority for owners or their successors-in-interest who:
(a)Construct the building /blocks by leaving more setbacks than the minimal stipulated in these Rules:
Leaving 1.5 times the minimum setbacks in all sides: 10 % rebate*Leaving 2.0 times the minimum setbacks on all sides: 20 % rebate** The setbacks has to be on all sides to qualify for the rebate. Leaving more on one side and the minimum on other sides would not qualify for such rebate.
(b)Install and use solar heating and lighting system: 10 % rebate.
(c)Undertake both recycling of waste water and rain water harvesting structures: 10 % rebate
(d)Where owners provide at least 25% additional parking space over and above the minimum specified in Rule 11, they would be allowed for a rebate of 10 % in property tax.