Section 4 in Andhra Pradesh Revised Building Rules, 2008
4. Minimum Approach road requirement for sites in new areas/ layout areas.
- 4.1. 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 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 and Requirements for plots/sites abutting Ring roads/High ways/Bypass Roads of 30 m and above identified in the Master/ Plan/Zonal Development Plan. - In addition to the requirement of conformation 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 shall 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.
