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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(c) in Andhra Pradesh Building Rules - 2012

(c)In case of Individual Residential Building in plots more than 300sq.m:
(i)In the front setback only a security guard booth of 2sq.m is allowed.
(ii)Septic tank, well may be allowed in the rear and side open spaces.
(iii)A setback of at least 1m from the property or boundary line of the plot shall be provided for these structures.
(iv)Parking sheds, generator room may be allowed in the rear and side open Spaces.
(v)The height of these accessory buildings shall not be more than 2.5m and shall not occupy more than 1/4th of the plot width. These shall be so located that they do not hinder the fire safety measures and operations.