Section 11(11) in Andhra Pradesh Revised Building Rules, 2008
11.2The parking spaces may be provided in (for all Schemes). - (i) basements or cellars allowed up to 3.25 m height, in one or more levels/multi-level and such cellars shall be allowed in plots 750 sq. m. and above; or(ii)on stilt floor or in upper parking floors (at any level) the height of such, parking floor shall be allowed up to 2.75 m height;(iii)in the open space over/setbacks (except the front setback) to be left around the building with adequate vehicular access, aisle, drives, ramps required for maneuvering of vehicles, or(iv)common pool parking area (in the case of Group Housing Scheme/Residential enclave/Cluster housing/Row housing schemes) or(v)a combination of any or all the above.(vi)in case of non-residential occupancies on sites below 750 sq.metres, for parking a semi basement of 3 metres height and with such height not exceeding 1.5 m above ground level may be considered.
