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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Municipalities Development Control Rules, 2008

(1)With a view to ensuring development of Town Level Infrastructure facilities and levy of Impact Fees, buildings are categorized as follows:Type I : Buildings up to height 15 m excluding stilt parking floorType II : Buildings of height above 15 m (excluding stilt floor)The Town level Infrastructure Impact Fees would be levied for Buildings under Type II above as follows:• First 15 m or 5 floors (whichever is less): No levy of Impact fee• For any additional floors or part thereof: at differential rates specified in Table below:Table - VII
Occupancy /Use Height of Building (in meters) and rate in Rs.per sq m of built up area
Above 15 m & up to 21 m Above 21 m & up to 30 m
Selection/Special/1st Grade Municipalities 2nd /3rd Grade Municipalities/Nagar panchayaths Selection/Special/1st Grade Municipalities 2nd /3rd Grade Municipalities/Nagarpanchayaths
ResidentialCommercial, Offices, ITESInstitutional, educational & Others (exceptIndustrial sheds) 150300100 10020075 250400200 200300150
Height of Building (in meters) and rate in Rs.per sq m of built up area
Above 30 m & up to 40 m Above 40 m
Selection/Special/1st Grade Municipalities 2nd/3rdGradeMunicipalities/Nagarp anchayaths Selection/Special/1st Grade Municipalities 2nd/3rdGradeMunicipalities Nagarpanchayaths
400600300 300400200 8001200800 500800500
• In case of Multiplexes, instead of the above, the rates given in the Multiplex Rules shall be applicable.