Section 12 in Andhra Pradesh Building Rules - 2012
12. Buildings With Central Courtyard For Commercial Use.
(a)'U' type commercial buildings with central courtyard are allowed with a minimum plot area of 2000sq.m with the following conditions:(b)The Front setback shall be as per Table-III of rule-5 & Table-IV of rule-7 for Non High Rise & High Rise buildings respectively.(c)The minimum open space / setback on sides and rear except front, shall be(i)2m for building height up to 15m;(ii)3m for building height up to 18m;(iii)7m in case of high rise buildings up to 30m height and buildings coming under purview of Andhra Pradesh Fire Services Act-1999.(d)The area so saved is transferred to the central area / space or court yard;(e)The depth of such courtyard shall be at least 50% of the average building depth and the minimum width shall be 10m.
