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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in Andhra Pradesh Revised Building Rules, 2008

4.2Access conditions and Requirements for plots/sites abutting Ring roads/High ways/Bypass Roads of 30 m and above identified in the Master/ Plan/Zonal Development Plan. - In addition to the requirement of conformation to the minimum plot size along the abutting roads, height and other requirements stipulated in these rules, buildings abutting major roads of 30 metres and above width shall be permitted only after black topped service road of 7 metres width with two lane carriageway is provided to the extent of the building in question within the defined Right-of-way. It shall be the responsibility of the developer/builder/ owner to provide the above service road of the standards fixed by the Sanctioning Authority at his own cost. For the purpose of height of proposed buildings, the total Right-of-way including the service road shall be reckoned as the road width.