Section 22 in Andhra Pradesh Revised Building Rules, 2008
22. Enforcement.
- (A) In addition to the enforcement powers and responsibilities given in the respective laws to the local authority, in respect of these Rules:(i)The Enforcement Authority concerned shall be wholly and severally responsible for ensuring and maintaining the road right of way/width and building restrictions as given in these Rules. The Enforcement Authority shall particularly check all buildings/structures for any violations along all main roads/ public roads and take action to remove these.(ii)The Enforcement authority shall summarily remove any violation or deviation in building construction in maintaining the road widths and building line.(B)The Licensed technical personnel including the Builder to whom License has been accorded by the sanctioning authority concerned are wholly and severally responsible for ensuring that the building is constructed as per the sanctioned Building Plan. If any breach or laxity is found against them in this regard, action shall be taken against the concerned licensed technical personnel for black-listing and this would entail not only debarring them from Practice In The Entire State For 5 Years, But Also Cancellation Of Their License besides being prosecuted under the relevant laws/code of conduct by the sanctioning authority.(C)Constitution of Town Planning and Building Tribunal - The Government shall constitute a Town Planning and Building Tribunal for dealing with all town planning, enforcement, and building issues by making necessary amendment to the relevant laws.(D)Constitution of Building Ombudsman - The Government may constitute a Building Ombudsman for dealing with all complaints of building violations, shortfall in building standards, services and specifications and safety aspects. The Government shall separately work out the procedure, role and details of the functioning of the Building Ombudsman.
