Section 14(b) in Andhra Pradesh Building Rules - 2012
(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.
