Section 13 in Special Development Regulations for the Hyderabad Outer Ring Road Growth Corridor (ORR-GC), 2007
13. Grant of Special Development Rights-Transfer able /Redeemable Development Bonds.
- It is obligatory on the part of owner and licensed developer/builder/licensed technical personnel to implement and develop the Master Plan/Statutory Plan circulation network and specific land uses like parks, transportation zones and other areas mandated public safety requirements etc for this purpose.Grant of Special Development Right (SDRs) will be considered by the Competent Authority for the following areas subject to the owner complying with the conditions of implementation and developing the Master Plan/Statutory Plan circulation network and specific land uses for:(i)Junctions/Intersections of the ORR.(ii)The Master Plan road network undertaken and developed(iii)Conservation and development of lakes / water bodies / nalas foreshores and Recreational buffer development with greenery, etc.(iv)Heritage buildings and heritage precincts maintained with adaptive reuse(v)Transportation theThe compensation for those surrendering the land for public purpose as mentioned above shall be done by payment of compensation under land acquisition or grant of Special Development Right (SDRs)-Development Bond.Acquisition of land for special amenities near the junctions may be considered as suggested below:(a)Compensation and 10% proportionate serviced land (with high added value) abutting the surrendered land(b)Compensation and Special Development Rights- Development Bonds (Transferable)The SDR will be arrived at on the basis of relative land value and equivalent amount in both export and import areas. The Competent authority shall have the discretion in the matter of applicability and fixing of SDR. The SDR shall not be allowed in unauthorized buildings/structures/constructions. The SDR Certificate would be issued by the Competent authority and would be valid or utilized/ disposed only within the ORR GC area and as per guidelines and conditions prescribed by the Competent Authority. A separate special committee will be established for detailing out the implementation mechanism.
