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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Building Rules - 2012

7. Requirements For High Rise Buildings.

(a)High Rise Buildings / Complexes
(i)High Rise Buildings / Complexes shall be permissible only in areas other than those given in Annexure - I & II.
(ii)The minimum size of plot for High Rise building shall be 2000sq.m.
(iii)In respect of sites proposed for high rise buildings and affected in road widening where there is shortfall of the net plot size, up to 10% of such shortfall in net plot area would be considered with the proposed height and corresponding minimum all round setbacks.
(iv)Every application to construct or reconstruct a High Rise building or alteration to existing High Rise building shall be made in the prescribed form and accompanied by detailed plans, floor plans of all floors along with complete set of structural drawings and detailed specifications duly certified by a qualified licenced structural engineer.
(v)Prior Clearance from Airport Authority:
For any High Rise Building located in the vicinity of airports as given in the National Building Code, the maximum height of such building shall be decided in consultation with the Airport Authority and shall be regulated by their rules / requirements.
(vi)Prior No Objection Certificate (NOC) from the Andhra Pradesh State Disasters Response & Fire Services Department:
For all High Rise Buildings prior No objection Certificate (NOC) from the Andhra Pradesh State Disasters Response & Fire Services Department shall be obtained and copy of the approved plan and No Objection Certificate (NOC) issued by the said department shall be enclosed along with the building application.
(vii)In every high rise building site, an organized open space shall be utilized as greenery, tot lot or soft landscaping, etc. shall be provided over and above the mandatory setbacks to be left in and around the building. This space shall be at least 10% of total site area at ground level open to sky and shall be a minimum width of 3m. This may be in one or more pockets with minimum area of 50sq.m at each location.
(viii)In addition to the above, a minimum of 2m wide green planting strip in the periphery on all sides within the setbacks are required to be developed and maintained.
(ix)Buildings abutting major road of 30m and above width shall be permitted only after providing black-topped service roads of minimum 7m width with minimum 2 Lane carriageway with in 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. The Sanctioning Authority may consider sanctioning building permission if the developer / builder / owner deposits the full cost for laying such service road to the Sanctioning Authority. The amount so levied and collected shall be maintained in a separate exclusive account by the Sanctioning Authority and utilized only for this purpose.
(x)The minimum abutting road width and all round open space / setback for High Rise Building / Complex shall be as follows:
Table - IV
Height of building(in meters) Minimum abutting road width required (in meters) Minimum all-round open space on remaining sides(in meters) *
above Up to
1 2 3 4
- 21 12 7
21 24 12 8
24 27 18 9
27 30 18 10
30 35 24 11
35 40 24 12
40 45 24 13
45 50 30 14
50 55 30 16
After 55m 0.5m additional setback for every 5m of height shall be insisted
(xi)* The front open space shall be on the basis of the abutting road width and shall be either as given in Col. 4 of above Table - IV or the Building Line given in Table - III of rule-5 whichever is higher.
(xii)The open space to be left between two blocks shall be equivalent to the open space mentioned in Col. 4 of above Table - IV and this shall not be considered for organized open space (Tot lot).
(xiii)In case of high rise buildings up to 30m height, it is permitted to transfer up to 2m of setback from one side to the other side, which needs to be uniform at any given point, subject to maintaining of minimum setback of 7m on all sides subject to not exceeding the permissible / allowable plinth area.
(xiv)The balcony projection of up to 2m may be allowed projecting onto the open spaces for upper floors from 6m height onwards.
(xv)Where the lighting and ventilation of a building is through the means of a chowk or inner courtyard or interior open space/duct, such open space shall be open to sky and area of at least 25sq.m and no side shall be less than 3m.
(b)Tower and Podium Type Building:
(i)Height of the building shall be allowed up to 50m.
(ii)For Podium, i.e., Ground plus first floor: alround setbacks shall be 7m.
(iii)For Tower block. - The coverage and alround setbacks shall be minimum 50 % of the Podium Block, and shall be at least 3m from the Podium edge on all sides,
(iv)The fire safety and fire escape measures for the Tower Block shall be independent of the Podium Block.
(c)"Stepped Type" or "Pyramidal Type" Building:
Such type of High Rise Building blocks may be allowed for heights above 30m with the following open space requirements:
(i)At Ground level: Minimum 9m all round open space for the first five floors.
(ii)At Upper floors: Increase of 1m all round open space or more, for every 5 upper floors or 15m height or part thereof, over and above the ground level open space of minimum 9m.
(d)Multiplex Complexes. - In case of Multiplex Complexes, "The Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007" issued vide G.O.Ms.No. 486, Dt.07.07.2007 shall be followed (Annexure-III).
(e)Hospital Buildings with more than 30m height
In case of Hospital Buildings with more than 30m height,"The Andhra Pradesh Fire Prevention and Safety measures in High Rise Hospital Buildings (above 30m height) Rules 2011" issued vide G.O.Ms.No.2, Dated 03.01.2011 shall be followed (Annexure-IV).