Section 14 in Andhra Pradesh Building Rules - 2012
14. Encouragement For Provision Of Parking Complexes.
- To encourage parking complexes, Parking lots and enclaves, owners who develop parking complexes / parking lots, the following incentives would be considered:(a)Equivalent built up area of such Parking Complex / or area of Parking lot as the case may be would be considered as Transferable Development Right by the Competent Authority.(b)In an existing area/locality where an owner or two or more owners come together and develop combined or Common Parking Complex, Pedestrian Plaza / Subway, or improve / facilitate additional access by linking with surrounding roads etc for public usage are provided, as part of their premises / land development / improving the urban design aspects, additional bonus built up area / Transferable Development Right (TDR) would be considered by the sanctioning authority.(c)The setbacks for Parking Complexes shall be as follows: front setback - as per building line in Table-III of rule-5. Setbacks on remaining sides - 50% of setbacks given in Table-III of rule-5.(d)No fees and other charges shall be charged by the Sanctioning Authority for the area / floors developed as Parking Complex / Parking lot;(e)A moratorium on property tax for 5 years would be considered;(f)For the next 5 years - Property Tax shall be levied on the lowest slab of residential category.(g)Such parking complexes may be permitted along main commercial roads, City Centers, close to Bus Stations, Railway Stations and any Public Transport System so as to encourage parking facility, etc. Access to these parking spaces in such Complexes may be accomplished through provision of mechanical lifts. Such areas may be identified by the sanctioning authority and notified to public every year.
