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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Municipalities Development Control Rules, 2008

10. Requirements of Group Development, Group Housing/ Cluster Housing/ Residential Enclaves And Row Housing Schemes.

- 10.1 Such developments shall be considered where the site is developed together with buildings and all amenities and facilities are provided, and not disposed as open plots.
10.2All Group Development Schemes, Group Housing Scheme / Cluster Housing Scheme applications shall in addition to the requirements under these Rules, be accompanied by:
(i)A Services and Utilities Plan as per standards for provision of water supply system, drainage and storm water disposal system, sewerage system , rain water harvesting structures, and for other utilities.
(ii)A landscaping plan including rain water harvesting/ water recycling details.
(iii)Parking & internal Circulation Plan along with Common pool parking area plan, if any.
The above shall be drawn on suitable scale with relevant details.
10.3The minimum plot size for Group Housing Schemes and Group development Schemes shall be 2000 sq.metersand the minimum abutting road width shall be 12 meters wide and black topped. The internal roads may be of 9meterswidth in case of non-high rise blocks.
10.4In case of housing in large plots or blocks, the proposals should be promoted with the immediate improvement of the accessibility of the site from the nearest main road by way of an approved Road Development Plan with a minimum width of 12 meters which should be implemented by the licenced developer within a period of three years. Any road widening required shall be deemed to be approved under these Rules and has to be adhered to by all the owners / local body / licenced developer.
10.5All Group Housing Schemes/ Group Development Schemes/ Cluster housing / Residential Enclaves and row type development schemes shall be developed with complete infrastructure facilities and amenities as stated at (i) and (ii) above.
10.6These shall not be applicable in case of Government sponsored Housing Scheme/ approved NGOs or private schemes, and the guidelines and requirements as given in the National Building Code for Low Cost Housing / Government orders issued from time to time shall be followed.
10.7No additional or proportionate open space charge need to be levied in such schemes.
10.8Group Development Schemes & Group Housing Schemes. - Group Housing Schemes include Apartments in two or more blocks, cluster housing, row housing/semi-detached type housing, residential enclaves or a combination/mix of the above type of housing units. These could be high-rise or simple walk-up units. Group Development Schemes ( for non-residential category of development) are reckoned as Building in two or more blocks in a campus or site, and could be normal height buildings or high-rise blocks or combination of both.The open spaces/setbacks for such type of development shall be as follows:Table - V
Height of building block(in meters) Distance to be maintained from periphery tobuilding block (in meters) Distance between two blocks (in meters)
Up to 10 mtrs.Above 10 mtrs. &up to 15 mtrs.15 mtrs. & below18 mtrs. 18 and Above 346 236
As per alround setbacks required under High-risebuildings given in Table IV
and are permissible subject to the following conditions:
(a)
(i)Stilt floor permissible and is exclusive of height of building up to 15 meter Height of stilt floor shall not exceed 3.0 meters.
(ii)Where cellars are permissible these are excluded from height of Building.
(iii)No Balcony projection shall be allowed to extend onto the minimum distances to be maintained & other open spaces.
(b)Common amenities and facilities like shopping center, community hall or center / club house etc. are required to be provided in up to 5 % of the total built up area and shall be planned and are required to be developed in cases where the units are above 100 in number and not be part of the residential blocks.
(c)A through public access road of 9 meters width with 2-lane black-topped is to be developed on any one side at the periphery/ as per suitability and feasibility for the convenience of accessibility of other sites and lands located in the interior. This may not be necessary in case where a peripheral road of minimum 9 meters width already exists.
(d)In case of blocks up to 12 meters height, access through pathways of 6 meter width branching out from the internal roads/loop road would be allowed. All internal roads and pathways shall be developed as per standards.
(e)Minimum of 10 % of total site area shall be earmarked for organised open space and be utilised as greenery, tot lot or soft landscaping, etc. and shall be provided over and above the mandatory open spaces. This may be in one or more pockets and shall be open to sky.
(f)All the roads and open spaces mentioned in various schemes in Rule 10 shall be handed over to the local authority at free of cost through a registered gift deed before the issue of Occupancy Certificate. The local authority may in turn enter in to an agreement with the Society/ Association for utilizing, managing and maintaining the roads and open spaces. In case of any violation or encroachment, the local authority has the power to summarily demolish the encroachments and resume the roads and open spaces and keep it under it's custody.
10.9Row Type Housing / Row Type Shopping Precincts:
(a)Minimum site area : 1000 sq m
(b)Minimum size of individual plots for row houses / Row shops: 50 sq m.
Not more than 8 plots shall be developed in a row.Separation between two blocks shall not be less than 6 mt, which may be an open space or an alley/pedestrian plaza.Only internal staircase would be allowed.
(c)Minimum width of internal roads: 9 m ;
Internal cul-de-sac road 6m with max. length 50 metersis allowed
(d)Minimum open space : 10 % of site area
(e)Height permissible: 2 floors or 6 m for plots up to 125 sq m
Stilt + 2 floors for plots above 125 sq m for row houses
(f)Minimum setbacks: Front 3m ; Rear 1.5 m
The setbacks in a row can be interchangeable.In case of row type shopping precincts, back to back shops with above front setback of 3m would be allowed.
(g)In case of very large projects, i.e., more than 5 acres, additional common amenities and facilities like shopping center, community hall/club house etc. are required to be provided in 5 % of the area.
(h)In case of Row Type Shopping Precincts, common basement parking in one or more levels would be permissible subject to conditions mentioned in Rule (11).
10.10Cluster Housing
(a)Minimum site area: 1000 sq m
(b)Minimum plot size for cluster house: 25 sq m with maximum number of 20 houses in a cluster
(c)Minimum size of cluster open space: 36 sq m with a minimum width of 6m
(d)Height permissible: 2 floors or 6 m
(e)Minimum access road to the Cluster Housing Complex: 9 m
(f)Internal access may be through pedestrian paths of 6 m
(g)Minimum space between two clusters: 6m which may be utilised as pathway/alley
(h)Building setbacks: No setbacks are needed for interior clusters as the lighting and ventilation is either from the central open space of cluster and the surrounding pedestrian pathway/ access road of the cluster. However, interior courtyards may be provided for larger plots and building areas to facilitate lighting and ventilation. For end clusters sides that are abutting peripheral thoroughfare roads, setback shall be as per the Building line given in Table-III.
10.11Residential Enclaves:
(a)These would be allowed as gated developments that are exclusive housing areas with common compound wall with access control through gates and having their own facilities and amenities. The housing units may comprise of row houses, semi-detached, detached or Apartment blocks or a mix or combination of the above. The building requirements would be as per the given type of housing.
(b)Residential enclaves would be permitted only in those sites that give through access of minimum 9 m peripheral road for the neighbouring plots or lands that are located in the interior. They would be governed by good design standards and not impinging on the overall accessibility and circulation network of the area.
(c)Minimum size of site: 4000 sq mt.
(d)Size of plots and height permissible: as per type of housing and requirements as given above for the respective type of housing.
(e)Minimum Common Open space : 10 % of site area.
(f)Building setbacks: As per type of housing & requirements given above for the said type of housing and as per Table III.
(g)Internal Road requirements:
• 9.0 to 18 m for main internal approach roads;• 9 m for other internal roads and• 8 m for cul-de-sacs roads between 50-100 m length• 9 m for looped roads