(a)These Rules may be called 'The Andhra Pradesh Building Rules - 2012.(b)They shall apply to the building activities in the areas falling in;(i)Hyderabad Metropolitan Development Authority (HMDA),(ii)All Urban Development Authorities,(iii)All Municipal Corporations,(iv)All Municipalities,(v)All Nagar Panchayats,(vi)Gram Panchayat areas covered in Master Plans/General Town Planning Schemes notified under Andhra Pradesh Town Planning Act,1920 and(vii)Industrial Area Local Authority (IALA) / Special Economic Zone (SEZ) notified by Government.(c)These rules shall apply to all building activity. All existing rules, regulations, bye laws orders that are in conflict or inconsistent with these Rules shall stand modified to the extent of the provisions of these rules.(d)They shall come in to force from the date of publication in the Andhra Pradesh Gazettee.
