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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(e) in Andhra Pradesh Building Rules - 2012

(e)All such applications shall in addition to the requirements under these Rules be accompanied by the provisional plans of.
(i)A Services and Utilities Plan as per standards for water supply system, drainage and storm water disposal system, sewerage system, rain water harvesting structures, and for other utilities.
(ii)A Landscaping plan including rain water harvesting / water recycling details.
(iii)Parking & Internal Circulation Plan along with common pool parking area plan, if any.