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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

21. Restrictions of building activity in vicinity of certain areas.

(a)no building activity shall be allowed in the bed of water bodies like rivers, lake, pond or nala, etc.
(b)no building activity shall be carried out within:
(i)30 meters from the boundary of Rivers and Lakes of surface area for 10 Ha and above:
(ii)15 meters from the boundaiy of lakes of surface area for less than 10 Ha.
(iii)9 meters from Nalas, Canal, etc.
(c)for building activity within the restricted zone near the airport or Defence areas / Military establishments, necessary clearance from the concerned Airport Authority/Defence Authority/shall be obtained:
(d)in case of sites in vicinity of High Tension Electricity transmission lines minimum safety distance (both vertical and horizontal) of three (3) meters shall be maintained between the buildings and the High Tension electricity lines;
(e)in case of Railway line, a minimum distance of (30) meters shall be maintained from the edge of the Railway property, and in built up areas where land cost is high, sufficient space shall be left to safe guard the interest of the Railways.