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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Building Rules - 2012

4. Requirement of Approach Road For Building Sites / Plots.

(a)The minimum abutting existing road width required for various uses of building activities shall be as given below.
Table - II
Category Type / Use of Building Plot permissible Minimum abutting existing road width required(in meters)
A Sites In Old /existing Built-Up Areas/congested Areas /settlement / Gram Khantam/abadi  
  (seeAnnexure-I)  
  All Residential (other than Group Housing) &Commercial Buildings with maximum permissible height of 10 m  
  For other categories the Minimum road widthshall be as given in B1 Category 9 *
B Sites In New Areas / Approved Layout Areas  
B 1 Non-High Rise (Residential) Buildings includingGroup Housing (Cellar and / or Stilt as permissible + maximum upto 5 floors), Basic level social amenities like Nursery SchoolPrimary School / Religious Place /Clinic / Dispensary /Diagnostic Laboratory, 9 **
B 2 High Rise Buildings/ Complexes up to height of 24 meters, Non High Rise GroupHousing (Cellars as applicable + 6 floors), Group Housing withmore than 100 units, Group Development Scheme; Middle school /Tutorial institution / General Industry / Godown / Petrol /Diesel/ Gas Filling Station; High School, Junior College/Commercial Complex, Computer units /Office Building, ITESComplex, Nursing Home /Hospital of not more than 20 beds /Community Hall/Function/Marriage Hall/ Assembly Hall/CinemaTheatre; Service establishment / Workshop;Others not specified in the Table and all NonHigh-Rise buildings up to 18m height 12
B 3 General Degree and other non-professionalCollege / Polytechnic, ITI; Professional College Campus;Multiplex Complexes, Shopping Malls (above 4000sq.m), Hospitalsof more than 20 beds and all High-Rise buildings above 24m andup to 30 m height 18
B4 All High Rise Building above 30 meters will bepermitted as per the Minimum Road width and setbacks asspecified in Table-IV of rule-7
(b)*In case of Sites in Category-A, if a Site is abutting to a road which is less than 9m in width, a building may be permitted with a maximum height of 10m in such site, after leaving 4.5m from the Centre Line of such road for widening and the same shall be handed over to the Local Body and shall leave the prescribed setback as per Table-III after the said road widening portion. No relaxations are permissible in such cases.
(c)**In case of Sites in Category-B, if a Site is abutting to a road which is less than 9m in width, Individual Residential Building may be permitted with a maximum height of 12m, after leaving 4.5m from the Centre Line of such road for widening and the same shall be handed over to the Local Body and shall leave the prescribed setback as per Table-III of rule-5 after the said road widening portion. No relaxations are permissible in such cases.
(d)In case of Notified Slums / Economically Weaker Section (EWS) Buildings, the special regulations as notified by the Government from time to time shall be followed.
(e)The sites in old / Existing Built-up Areas / Congested Areas / Settlement / Gram Khantam / Abadi (Annexure-I) and List of Areas Prohibited for High- Rise Buildings (Annexure-II) shall be notified by the Local Bodies in consultation with the Competent Authority. The Government may add to or delete from the list of the said areas.
(f)In case of single plot sub-division approved by the competent authority, a means of independent access of minimum 3.6m pathway may be considered for Individual Residential Building and 6m for Non-High-Rise Group Housing Building.