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State of Andhra Pradesh - Section
Section 2 in Andhra Pradesh Grant of Permission for construction of a Building Fees Rules, 1998
2. Fees.
- The Gram Panchayat shall have power to collect fees on the following items as specified below, namely:-| Fees | ||
| Rate Rs. | Unit | |
| (1) | (2) | (3) |
| 1. Lay-outs: | ||
| (a) Gram Panchayats bordering Corporations/Cities (within theagglomeration of Urban Development Authorities) | 25-per | 10.00 Sqm. |
| (b) Gram Panchayats bordering Municipalities | 15-per | 10.00 Sqm. |
| (c) Major Gram Panchayats | 10-per | 10.00 Sqm. |
| (d) All other non-notified Gram Panchayats | 5-per | 10.00 Sqm. |
| 2. Construction of Cellar Ground Floor andUpper Floor: | ||
| (a) Terraced structure or part thereof20.00 | 10.00 Sqm. | |
| (b) Tiled, Zinc sheet roof etc., or part thereof | 10.00 | 10.00 sqm. |
| (c) Huts or thatched structure or part thereof. | 2.00 | 10.00Sqm. |
| 3. Change of roof from Tiled, Zinc sheet orother sloped roofs to R.C.C. or Flat roof on existing walls. | 10.00 | 10.00 sqm. |
| 4. Change of roof from tatched roof to tile orany other sloped roof on existing -walls (except R.C.C. or Flatroof). | 50% of the indicated in the item No. 2. | |
| 5. Renewal of permit with the sanctioned period | 40% of the described fee for the above items. | |
| (a) Renewal of permit without changing the plinth area ofearlier approved plan within six months. | Free of cost | |
| (b) Above six months | 40% of the fee paid earlier | |
| 6. For Opening of: | Rs. | |
| (a) Door | 10.00 Each | |
| (b) Windows and Ventilators | 6.00 Each | |
| (c) Gate | 12.00 Each | |
| (d) Rolling shutters for shops | 50.00 Each | |
| 7. For Construction of: | ||
| (a) StairCase | 50.00 Each | |
| (b) Wall | 50.00 Each | |
| (c) Partition Wall of Part thereof | 50.00 Each | |
| (d)(1) Compound wall on the edge of the road | 4.00 R.M | |
| (ii) Other boundary walls | 2.00 R.M. | |
| (e) Bathroom | 50.00 Each | |
| (f) W.C. and Toilet | 50.00 Each | |
| (g) Well/Borewell | 50.00 Each well | |
| 500.00 Each Bore Well | ||
| 8. Building permits fees in an individual plotnot covered in approved layout but abutting to private or publicstreet. | ||
| (a) Upto 1000 Sqm. | 40.00 Sq.mt. | |
| (b) Above 1000 Sqm. and part thereof for construction orreconstruction. | 3.00 Sq.mt. in addition to 'a' | |
| 9. Construction of arcaded varandah, balconies,sunshades and pials within the parties site. | 6.00 | 10 Sqm |
| 10. Construction of Smoke Chimneys, Ovens orchullas (For residential houses). | 50.00 Each. | |
| 11. Construction of Commercial buildings likeshops, godowns, workshops, hotels. Cinema halls, store rooms andoffices (Except clubs and community halls). | 20.00 Sqm. min. | 150. |
| 12. Public Utilities: | ||
| (a) Construction of Petrol bunks, weigh bridges, and servicestations. | 30.00 Sqm. Minimum Rs. 500.00 | |
| (b) Alteration and addition in the above constructions. | 30.00 Sqm. Rs. 500.00 min. | |
| 13. Betterment charges for providing amenities | 20.00 Sqm. (this is minimum and it varies asper condtitions). | |
| 14. Other Fees: | ||
| (a) Building Application forms | Rs. 10.00 Each | |
| (b) Encroachment. | Rs. 10.00 10 Sq. yds. | |
| 15. True Copies: | ||
| (a) Village Map or I.L.U.P. | Rs. 100.00 Each | |
| (b) Approved layout copy | Rs. 50.00 Each | |
| (c) Approved building plan | Rs. 50.00 Each | |
| 16. Conversion Fee: | Land | Built up |
| Rate/ | area Rate/ | |
| Sqm. | Sqm. | |
| (a) Agricultural/Vacant/conservation to residential | 1.00 | 3.00 |
| (b) Agricultural/vacant/conservation to commercial | 4.00 | 10.00 |
| (c) Agricultural/vacant/conservation to industrial | 4.00 | 10.00 |
| (d) Vacant to other uses. | 1.00 | 3.00 |
| (e) Other uses to Residential | 1.00 | 3.00 |
| (f) Other uses to Commercial | 4.00 | 10.00 |
| (g) Other uses to industrial | 4.00 | 10.00 |