Section 5(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The owner of a site shall undertake the following works under the supervision of Executive Authority with the surveyors after intimation of the layout approval by the Executive authority:(i)leveling with suitable gradient and formation of all roads with subsurface, kerbstones, metalling of the carriageway, side drains as per specifications in Annexure-B;(ii)Construction of drains and channelization of nalas for allowing storm water run-off. These may be channelised in such a way as to conserve or harvest the water in nearest water body or public open space, etc.;(iii)Undertake greenery in the layout including avenue Plantation, in public open spaces, etc.;(iv)Fencing of open spaces;(v)Unless the conditions specified above are fulfilled, the owner shall not be entitled to utilize, sell, lease or otherwise dispose of the land or any portion thereof;
