Section 37 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
37. Requirements of Parts of Buildings.
- (i) Building permission shall not be accorded, if provision for Septic tank is not made. However the Government will provide subsidy for the families Below Poverty Line.(ii)No building permission shall be accorded, if provision for water harvesting pits is not made wherever necessary;(iii)Plinth of buildings;The plinth or basement of any building shall be so located with respect to surrounding ground level as well as normal flood-level so as to ensure adequate drainage of the site is ensured. It shall not be less than 45 cm.(iv)Interior Courtyards;Every interior courtyard shall be raised at least 15 cm above the center of the nearest street and shall be satisfactorily drained.(v)The other requirements for buildings shall be in confirmity with the standards of National Building Code of India.AnnexuresAnnexure-A[See Rule 3 (1)]ToThe Executive Officer/Sarpanch,Gram Panchayat,Sir.I/We hereby give you notice that I/We intend to utilise, sell, lease or otherwise dispose off my/our land portion or portions of the same bearing S. No. having an extent of Sq. meters in street / division ward (to be deleted wherever necessary) consequent on their conversion into a building plots/sites under Rule 3(1) of Andhra Pradesh Gram Panchayat Land Development (layout and Building) Rules-2002 for the construction of buildings for residential or non-residential, industrial, commercial purposes as indicated hereunder and in accordance with the provisions of Section 268 of the A. P. Panchayat Raj Act, 1994.I/We forward herewith four copies of the site plans drawn to a scale 1:1000 and other plans as required under these rules with all particulars required under the Rules.I/We enclose:
