Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 3 in Revised Building Rules, 2007

3. Restriction on Minimum Building Plot Size along abutting roads in new developments and layouts.

- There shall be restriction on the minimum building plot size along the abutting roads in all new development areas and new layouts as follows:Table I
Abutting roadRight-of-way(in Mts.) Minimum plot sizeallowed(in sq. m) Max. Plot sizeallowed(in sq m)
9 and below 12.2 100 2000
12.2 and below 18 200 No Restriction
18 and below 30 300 No Restriction
30 and above 400 No Restriction
* Road/ Right-of-way means the total land width reserved for the road in the layout / Master Plan /Development Plan /Development Scheme whether the road is developed/formed or otherwise and includes the service road, if any, to be provided in the given Right-of-Way.* Further in all such new approved layouts, the minimum width of roads other than cul-de-sac shall be 12.2 m (40 ft).The above shall not be applicable to existing sites /plots.
4.1Minimum Approach road requirement for sites in new areas/layout areas.- No site or parcel of land shall be used for building activity unless it has a clear and established approach road of minimum 9 m Black topped Road is provided by the developer / builder / owner at his own cost or deposits the necessary cost for laying of the road by the sanctioning authority.
4.2Access conditions & Requirements for plots/sites abutting Ring roads / Highways / Bypass Roads of 30 m and above identified in the Master Plan / Zonal Development Plan. - In addition to the requirement of confirmation to the minimum plot size along the abutting roads, height and other requirements stipulated in these rules, buildings abutting major roads of 30 metres and above width shall be permitted only after black topped service road of 7 metres width with two-lane carriageway is provided to the extent of the building in question within the defined Right-of way. It will be the responsibility of the developer / builder / owner to provide the above service road of the standards fixed by the Sanctioning Authority at his own cost. for the purpose of height of proposed buildings, the total Right-of-way including the service road shall be reckoned as the road width.