Section 12 in Andhra Pradesh Revised Building Rules, 2008
12. Restrictions on Projections Allowed in Mandatory Open Spaces.
- Only the following Projections shall be allowed in the mandatory open spaces/ setbacks/interior open spaces:(i)No balcony projections or corridor may be permitted beyond the setbacks i.e., projecting within the mandatory open spaces in case of non-high rise buildings. These, if provided for, shall be set back as per the minimum mandatory open spaces and the setback shall be clear from the edge of the balcony or corridor.(ii)Cornice, Chajjas/weather shades only of width not exceeding 60cm shall be allowed in the mandatory setbacks.(iii)In case of non-high rise building plots more than 300 sq.m:(a)Sump, septic tank, well and a servant quarter, may be allowed in the rear and side open spaces. These shall need to be setback at least 1.5 m from the property or boundary line of the plot.(b)parking sheds, generator room may be allowed in the rear and side open spaces.(c)In the front setback only a security guard booth of 2 sqm may be allowed.The height of the mentioned accessory buildings shall not be more than 2.50 m and shall not occupy more than 1 /4th of the plot width. These shall be so located so that they do not hinder the fire safety measures and operations.
