(1). In these rules, unless the context otherwise requires;(i)"Competent Authority" means:(a)The Vice - Chairman of the Visakhapatnam Urban Development Authority / Vijayawada-Guntur-Tenali-Mangalagiri Urban Development Authority, in the case of areas outside Municipal Corporations of Greater Visakhapatnam, Vijayawada and Guntur,(b)The Commissioner, in the case of Municipal Corporations of Greater Visakhapatnam, Vijayawada, and Guntur areas.(ii)"Enforcement Authority" means the Commissioner of the Municipal Corporation, the Commissioner of the Municipality or the Executive Authority of the Gram Panchayat in case of areas outside the Municipal areas of the Development Authority or a Special Unit created for the purpose of sanctioning and monitoring building and development activity.(iii)"Height of building" means height measured from the abutting road and in case of undulated terrain height can be considered as average of the corresponding ground level or formation level of proposed site.(iv)"High-Rise building" means a building 18 meters or more in height. However, chimneys, cooling towers, boiler rooms/ lift machine rooms, cold storage and other non-working areas in case of industrial buildings and water tanks, and architectural features in respect of other buildings may be permitted as a non-High Rise building. Buildings less than 18 m including stilt floor/parking floor stand excluded from the definition of high-rise buildings.(v)"Parking Complex / Parking Lot" means a premises either built or open which is utilized purely for parking of vehicles and where parking fees is collected by the owner and permitted in specific areas. The minimum site shall be 300 square meters.(vi)"Sanctioning Authority" means the Vice Chairman of Urban Development Authority, Commissioner of the Municipal Corporation, the Commissioner of the Municipality or the Executive Authority of the Gram Panchayat or a Special Unit created for the purpose of sanctioning and monitoring building and development activity as the case may be.(vii)"Transferable Development Right" (TDR) means an award specifying the built up area an owner of a site or plot can sell or dispose or utilize elsewhere, whose site or plot is required to be set apart or affected for a community amenity or development for public purpose in the Master Plan or in road widening or covered in recreational use zone, etc. and applicable only after such lands are vested with the local body/ Urban Development Authority as the case may be. The award would be in the form of a TDR Certificate issued by the Competent Authority.(2)Terms and expressions which are not defined in these Rules shall have the same meaning as in the respective rules / regulations / by-laws of the respective local authorities and as defined in the National Building Code as the case may be, unless the context otherwise requires.
