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State of Andhra Pradesh - Section

Section 17 in Revised Building Rules, 2007

17. City Level Infrastructure Impact Fees Applicable In Certain Cases.

(1)With a view to ensuring development of City Level Infrastructure facilities and levy of Impact Fees, buildings are categorized as follows:Type I : Buildings up to height 15 m excluding stilt parking floorType II : Buildings of height above 15 m (excluding stilt floor)The City level Infrastructure Impact Fees would be levied for Buildings under Type II above as follows:* First 15 m or 5 floors (whichever is less): No levy of Impact fee.* for any additional floors or part thereof: at differential rates specified in Table below:Table VII
Occupancy / Use Height of Building (in metres) and rate in Rs.per sq m of built up area*
Above 15 m & up to 21 m Above 21 m & up to 30 m Above 30 m & up to 50 m Above 50 m
Residential Municipal Corporation Area
50 500 1000 2000
Other areas of UDA Area
175 350 750 1500
Commercial, Offices, ITES Municipal Municipal Corporation Area
500 1000 2000 3000
Other areas of UDA Area
350 500 1000 2000
Institutional, educational & Others (except Industrialsheds/factories) Municipal Corporation Area
175 350 750 1500
Other areas of UDA Area
100 200 400 800
* In case of Multiplex Complexes, the rates given in the Multiplex Rules shall apply.
(1)Alternatively, the owner may be allowed to utilize TDR given in Rule 14 above, for such built up area to the extent permissible wholly or use the same in combination of both TDR and the differential impact fee for the proposed additional built up area that is permissible under these Rules / Provisions. The Government may revise the above rates from time to time.
(2)The above rates shall not be applicable for Government Departments and public agencies like Urban Development Authority, APIIC and local bodies.
(3)The amount levied and collected under above Rule shall be credited and maintained in a separate escrow account by the Competent authority and 50% utilised for development of infrastructure in the same area and balance utilised towards improvement of city level capital infrastructure in the area and for development of infrastructure/Master Plan road network. An Infrastructure Plan and Action Plan for implementation is required to be undertaken by the Competent authority and the said Fund utilised accordingly.