Section 7(a) in Andhra Pradesh Building Rules - 2012
(a)High Rise Buildings / Complexes(i)High Rise Buildings / Complexes shall be permissible only in areas other than those given in Annexure - I & II.(ii)The minimum size of plot for High Rise building shall be 2000sq.m.(iii)In respect of sites proposed for high rise buildings and affected in road widening where there is shortfall of the net plot size, up to 10% of such shortfall in net plot area would be considered with the proposed height and corresponding minimum all round setbacks.(iv)Every application to construct or reconstruct a High Rise building or alteration to existing High Rise building shall be made in the prescribed form and accompanied by detailed plans, floor plans of all floors along with complete set of structural drawings and detailed specifications duly certified by a qualified licenced structural engineer.(v)Prior Clearance from Airport Authority:
