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 Andhra Pradesh Building Rules - 2012

3. Restriction of Building Activity In The Vicinity of Certain Areas.

(a)Water Bodies: -(i)No building / development activity shall be allowed in the bed of water bodies like river or nala and in the Full Tank Level (FTL) of any lake, pond, cheruvu or kunta / shikam lands.Unless and otherwise stated, the area and the Full Tank Level (FTL) of a Lake / Kunta shall be reckoned as measured and as certified by the Irrigation Department and Revenue Department.(ii)The above water bodies and courses shall be maintained as Recreational/Green Buffer Zone and no building activity shall be carried out within:
(1)100m from the boundary of the River outside the Municipal Corporation / Municipality / Nagara Panchayat limits and 50m with in the Municipal Corporation / Municipality / Nagara Panchayat limits. The boundary of the river shall be as fixed and certified by the Irrigation Department and Revenue Department.
(2)30m from the FTL boundary of Lakes / Tanks / Kuntas of area 10Ha and above.
(3)9m from the FTL boundary of Lakes / Tanks / Kuntas of area less than 10Ha / shikam lands;
(4)9m from the defined boundary of Canal, Vagu, Nala, Storm Water Drain of width more than 10m.
(5)2m from the defined boundary of Canal, Vagu, Nala, Storm Water Drain of width up to 10m.
(iii)Unless and otherwise specified in the Master Plan / Zonal Development Plan.
(1)In case of (ii) (1) & (2) above, the buffer zone may be utilised for road of minimum 12m width, wherever feasible.
(2)In case of (ii) (2) above, in addition to development of recreational / green belt along the foreshores, a ring road or promenade of minimum 12m may be developed, wherever feasible.
(3)The above buffer zone to be left may be reckoned as part of tot lot or organized open space and not for setback requirements.
(iv)In case of Protection of Catchment area of Osmansagar and Himayatsagar lakes covered under the G.O.Ms.No.111 MA dated 08.03.1996, the restrictions on building and development activity imposed there in shall be applicable in Hyderabad Metropolitan Development Authority (HMDA) area.
(v)In case of areas along the Sea Coast, the Coastal Regulation Zone (CRZ) regulations shall be followed.
(b)Railways. - The distance between the Railway Property Boundary and the edge of the building shall be 30m as per Indian Railways Works Manual or as per No Objection Certificate (NOC) given by the Railway Authorities.
(c)Electrical Lines. - (i) In case of sites in the vicinity of High Tension Electricity Transmission Lines besides taking other safety precautions, a minimum safety distance (both vertical and horizontal) of 3m shall be maintained between the building and the High Tension Electricity Lines and 1.5m shall be maintained between the building and the Low Tension Electricity Lines.
(ii)In case of Electricity Tower lines, the land all along below the tower line shall be developed as green belt to an extent of the width of tower base and on either side of green belt there shall be a minimum of 10m wide roads or as defined in the Master Plan.
(d)Airport. - (i) Building Restrictions
(1)For building activity within the Restricted Zone / Air Funnel Zone near the airport, necessary clearance from the concerned Airport Authority shall be obtained.
(2)The building heights and other parameters shall be regulated as per the stipulations of the Airport Authority of India as notified in Gazette of India Extraordinary (S.O.1589) dated 30-06-2008 and as amended from time to time by Ministry of Civil Aviation, Government of India.
(3)Irrespective of their distance from the aerodrome, even beyond 22km limit from the Aerodrome Reference Point, no radio masts or similar installation exceeding 152m in height shall be erected except with the prior clearance from Civil Aviation Authorities.
(4)In respect of any land located within 1000m from the boundary of Military Airport no building is allowed except with prior clearance from the concerned airport authority with regard to building height permissible and safe distance to be maintained between the building and boundary of the aerodrome.
(ii)Other Structures
(1)No chimneys or smoke producing factories shall be constructed within a radius of 8km from the Airport Reference Point.
(2)Slaughter House, Butcheries, Meat shops and Solid Waste Disposal Sites and other areas for activities like depositing of garbage which may encourage collection of high flying birds, like eagles and hawks, shall not be permitted within 10 km from the Airport Reference Point.
(3)Within a 5km radius of the Aerodrome Reference Point, every structure/installation/building shall be designed so as to meet the pigeon/bird proofing requirement of the Civil Aviation Authorities. Such requirement may stipulate the prohibition of any cavity, niche, or other opening on the exterior of such building/installation/structure so as to prevent the nesting and habitation of pigeon or other birds.
(e)Provisions laid under Environmental Impact Assessment Notification-2006. - As per the provisions laid under the EIA Notification S.O.1533, Dated 14.9.2006 and it's amendment, dated 01.12.2009 issued by MOE&F, GOI and Notifications issued from time to time with reference to "Building / Construction Projects/ Area Development Projects and Townships" complying with the following threshold limits fall under category B and are required to obtain prior Environmental Clearance (EC) from State Environmental Impact Assessment Authority (SEIAA), Ministry of Environment and Forests, Government of India.
Building/Construction Projects/Area DevelopmentProjects and Townships
Project / Activity BCategory with threshold limit Conditions, if any
8(a) Buildings and Construction Projects >20000sq.m and<1,50,000sq.mof built up area Built up area for covered construction; in case of facilitiesopen to the sky, it will be the activity area
8(b) Townships and Area Development Projects Coveringan area > 50ha and or built up area >1,50,000sq.m ++ ++All Projects under Item8(b) shall be appraised as Category B1
(f)Defence Establishments. - (i) In case of Sites within 500m distance from the boundary of Defence Areas / Military Establishments prior clearance of Defence Authority shall be obtained.
(ii)In case of Naval Science and Technological Laboratory (NSTL), Visakhapatnam, no building shall be allowed with in a distance of 20m from the boundary wall of NSTL, Visakhapatnam.
(g)Oil / Gas Pipelines. - In case of Sites in the vicinity of Oil / Gas pipelines, clearance distance and other stipulations of the Respective Authority shall be complied with. The Oil / Gas Authorities shall also specify the clearances required stretch wise to Local Body.
(h)Heritage Structures. - (i) In case of Sites located within the distance up to 100m from protected monuments as notified under Archaeological Monuments and Ancient Sites and Remains Act 1955 and as amended no construction is allowed.
(ii)For the Sites located within distance of above 100m and up to 200m from the protected monuments, the construction is allowed only after obtaining prior permission from the National Monument Authority.
(i)Religious Structures. - (i) In case of Sites located within a radius of 100m from the notified religious structure as given in the list in Annexure - VII / notified from time to time, the construction is allowed up to 10m height only.
(ii)For the Sites located within a radius of above 100m and up to 300m from the notified religious structure as given in the list in Annexure - VII / notified from time to time, only non high rise structures are allowed.
(iii)For the Sites located within the vicinity of any Heritage Structure notified as per the respective law, the prior clearance from the concerned authority shall be obtained.
(iv)For the development / redevelopment of any notified Heritage Structure the stipulations as prescribed by the respective authority shall be followed.
(j)Special Regulations for Banjara Hills & Jubilee Hills Areas of Hyderabad. - (i) The following are the Special Regulations to maintain special characteristics of Banjara Hills and Jubilee Hills areas covered by Block 1 & 2, and part of Block No. 3 of Ward no. 8, of erstwhile Municipal Corporation of Hyderabad area of GHMC.
Table - I
Sl. No. Type of theBuilding MaximumHeight
1. IndividualResidential Buildings/ Apartment Complexes 15m(Including Stilt floor)
2. Commercial /Institutional Buildings 15m
(ii)The building with height beyond 10m in these areas shall be permitted only if the plot abuts to a minimum of 12m wide road.
(iii)In case of Jubilee Hills Co-operative House Building Society and Prashasan Nagar Co-operative House Building Society Layout, Jubilee Hills the height of the building is restricted to 10m excluding stilt with a maximum FAR of 1:1.
(iv)In case of plots abutting Road No.1, 2 & 3 Banjara Hills and Road No.36 Jubilee Hills the building height shall be limited to 30m and further the said height relaxations are allowed only on plots where the land owners have surrendered their land in the past or will surrender their land free of cost to Municipal Corporation for road widening.
(v)The setbacks shall be followed as per Table-III of rule-5 and also parking & other requirement shall be as per these rules.