Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Special Development Regulations for the Hyderabad Outer Ring Road Growth Corridor (ORR-GC), 2007

14. Levy of Impact Fee in the ORR GC.

- The development of the ORR will have a significant effect on the real estate around the ORR specifically and on a larger region generally. With the construction of the ORR starting off with the Phase I, it is expected to give a push to the construction activity. The total stretch of the ORR GC has been divided into three parts as per current potential levels based on technical discussions and extensive consultations. To help the Government to strengthen its financial resources and also to ensure overall development of physical and social infrastructure within the ORR GC, the following charges are proposed to be levied. To this effect, until further orders, while granting layout permission development permission for building activities HUDA/HADA shall take Bank Guarantee from the prospective developers /builders/land owners to the extent of charges specified below.
(i)Value Addition Charges-Land. - (all charges in Rs per Sq mtrs)
Table 3
Category Description Value Addition Charge Land (on saleable area)
    1km-inside Part 1km-Outside Part
A From Muttangi Junction on NH 9 to BongulurJunction, Nagaijuna Sagar Highway 200 150
B From Bongulur Junction, Nagarjuna Sagar Highwayto Shamirpet-Upparpalli Junction, Karimnagar Highway 150 100
C From Shamirpet-Upparpalli Junction, KarimnagarHighway to Muttangi Junction on NH9 100 50
(ii)Value Addition Charges:
(a)Buildings up to 18 mtrs height: (all charges in Rs per Sq mtrs)
Table 4
Category Description Value Addition Charge Building (on gross built uparea up to 18 mtrs height) Value Addition Charge (no layout but directbuilding approval) (on gross built up area up to 18 mtrs height)
    1km-inside Part 1km-Outside Part 1km- inside Part 1km- Outside Part
A From Muttangi Junction on NH9 to BongulurJunction, Nagarjuna Sagar Highway 150 100 350 250
B From Bongulur Junction, Nagarjuna Sagar Highwayto Shamirpet-Upparpalli J unction, Karimnagar Highway 100 75 250 175
C From Shamirpet-Upparpalli Junction, KarimnagarHighway to Muttangi Junction on NH9 75 50 175 100
(b)Value Addition Charges-Buildings above 18 mtrs height:(all charges in Rs per Sq mtrs)
Height restriction has been removed to open up the market for large scale development and to encourage high rise construction as per the market demands.The proximity to the ORR will have better accessibility to all parts of the city including the major locations of Hitech City International Airport and other flagship projects. To ensure overall development and connectivity and to create resources for provision of basic infrastructure and city development, a special charge indicated in the tables below is proposed for all built up area of 18 mtrs and above within the ORRGC.Table 5, Value Addition Charges Building above 18 mtrs height in Rs (for, Plot Sizes of 1200-4000 sq mtrs)
Height of Building in mtrs   Plot Size 1200-4000 sq mtrs
  SDZ1 SDZ2
0-18 As per VAC TAble 4b As per VAC Table 4b
18-24 800 700
24-30 1200 1100
30-36 1000 900
36-42 800 700
42-48 600 500
Above 48 400 300
Table 6, Value Addition Charges-for Buildings above 18 metrs height in Rs (for Plot Sizes of 4000 sq mtrs and above)
Height of Building in mtrs   Plot Size More than 4000 sq mtrs
0-18 SDZ1 As per VAC Table 4 SDZ2 As per VAC Table 4
18-24 700 500
24-30 1100 1000
30-36 900 800
36-42 700 600
42-48 500 400
Above 48 300 300
Table 7, Rates applicable for different potential zones
Category Description
A 100% of above
B 60% of above
C 40% of above
(iii)Development Deferment Charge: This is to be collected by the local body/gram panchayat for keeping the land vacant, undeveloped, and unused (from the date of notification). To encourage owners to develop and build, Development Determinant charges shall be collected at the following rates
(a)1 year grace period from the date of notification
(b)2nd Year Onwards Rs. 5/- per sq mtr
(c)3rd Year onwards Rs. 10/- per sq mtr
(d)from the date of operationalisation of traffic on ORR 30/- per sq. mtr
(iv)Processing/Scrutiny fee shall be collected as being charged in HUDA area at present
Note. - * The Value Addition Charges (Building) are uniform standard for all types of development and all types of building use.* The Value Addition Charges (Building) shall be payable through the SDRs (Development Bonds) for all building construction above 18 mtrs* The a hove rates shall not be applicable for Government Departments and local bodies.* The value addition charges (land) shall be enhanced by 7.5 % every financial year and the value Addition Charges (Building) by 5% every financial year* The competent authority may revise base rate for the value addition charges (land and Value Addition Charges (Building) from time to time.* There shall be a 30% discount on all Value Addition Charge (Land and Building) for the first year from the date of notification.