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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Building Rules - 2012

13. Parking Requirements.

(a)In all Buildings provision shall be made for parking spaces as per the following requirements:
Table - V
Sl. No. Category of building/ activity Parking area to be provided as percentage oftotal built up area
HMDA Area All Municipal Corporations & UDA Areas Municipalities/ N.Ps/ G.Ps. other than UDA Areas
GHMC Municipalities/ N.Ps/G.Ps. in HMDA Areas All Municipal Corporations Municipalities/ N.Ps/ G.Ps. in UDA Areas Selection & Special Grade Municipalities Other Municipalities/ N.Ps/ G.Ps.
1 2 3 4 5 6 7 8
1 Multiplexes 60 50 60 50 60 50
2 Shopping Malls (above 4000 sq.m), InformationTechnologyEnabling Services Complexes 60 50 50 40 40 30
3 Hotels, Restaurants, Lodges, Cinema halls, Businessbuildings, Other Commercial buildings, Kalyana Mandapams,Offices, & High- Rise Buildings / Complexes of NonResidential Category 40 30 30 25 25 25
4 Residential Apartment Complexes, Hospitals,Institutional buildings, Industrial buildings, Schools, Colleges,Other Educational Buildings & God owns & Others 30 20 20 20 20 20
(b)The parking spaces may be provided in
(i)Basements or cellars (one or more) / multilevel (allowed for plots 750sq.m and above only) or
(ii)Stilt floor or in upper floors (at any level) or
(iii)The Open space over and above the setbacks i.e. after leaving the setbacks to be left around the building with adequate vehicular access, aisle, drives, ramps required for maneuverings of vehicles, or
(iv)Common pool parking area (in the case of Group Housing Scheme / Cluster Housing / Row Housing Schemes).
(v)Any of the above or all the above or combination of the above.
(vi)Wherever Mechanical system and car lifts are proposed enabling two tier parking, the required parking is computed accordingly.
(c)The other aspects for providing parking spaces are:
(i)Misuse of the area specified for parking of vehicles for any other use shall be summarily demolished / removed by the Enforcement Authority.
(ii)The parking spaces should be efficiently designed and clearly marked and provided with adequate access, aisle, drives and ramps required for maneuverings of vehicles.
(iii)Cellar floor shall be used only for parking and not for any habitation purpose. There shall be ventilation to cellars with not less than 2.5% of each cellar floor area.
(iv)In respect of Apartment Complexes / Building / Block of residential nature, in sites up to 750sq.m the Parking requirement shall be deemed to be met if the entire stilt floor is left for parking.
(v)Common and Continuous cellar parking floors between adjoining buildings would be allowed depending upon structural safety aspects, mutual agreement between owners, etc.
(vi)In the Stilt floor a watchman room and 2 toilets (W.C), with maximum built up area of 25sq.m may be allowed. Such space shall not be disposed and shall be part of common facility of the complex. For the sites above 750sq.m area it is permitted subject to fulfilment of parking requirement as per Table-V.
(vii)For parking spaces in basements and upper floors, at least two ramps of minimum 3.6m width or one ramp of minimum 5.4m width and adequate slope 1 in 8 shall be provided. Such ramps shall not be allowed in mandatory setbacks including building line, however they may be permitted in the side and rear setbacks after leaving minimum 7m of setback for movement of fire-fighting vehicles. Access to these may also be accomplished through provisions of mechanical lifts.
(viii)The minimum width of the drive way shall be 4.5m.
(ix)In case where the permissible set back is less than 4.6m the pillars position in stilt floor shall be so designed that there shall be clear space of 3.6m (excluding Greenery) is available for movement of vehicles.
(x)Cellar shall be with a setback of at least 1.5m in the sites of extent of up to 1000sq.m, 2m in the sites of extent of more than 1000sq.m and up to 2000sq.m, and 3m in the sites of extent of more than 2000sq.m from the property line. In case of more than one cellar, 0.5m additional setback for every additional cellar floor shall be insisted.
(xi)Up to 10% of cellar may be utilised for utilities and non-habitation purpose like A/C Plant room, Generator room, Sewerage Treatment Plant (STP), Electrical installations, Laundry, etc,
(xii)Visitors' parking shall be provided with minimum 10% of the parking area mentioned in Table-V and may be accommodated in the mandatory setbacks other than front setback where ever such setbacks are more than 6m (excluding green strip).How ever this is not permissible in case of transfer of setback. The Visitors' Parking facility shall be open to all visitors which shall be properly demarcated on ground.