Section 13 in Andhra Pradesh Municipalities Development Control Rules, 2008
13. Technical Clearance From Competent Authority.
- 13.1 Commissioners concerned are empowered to directly sanction the applications for building permission up to 10 meters height in plot area upto 300 Sq. Meters, and in those sites where the proposed activity are permissible in normal course as per Zoning Regulations.13.2For the buildings above 10 Meter Height and up to15 Meter Height and on plot area up to 1000 Sq. Meters, and permissible in normal course as per zoning regulations, the Commissioner shall obtain prior technical clearance from the Regional Deputy Director of Town Planning concerned.13.3For buildings in sites above 1000 Sq. Meters and those which are permissible under "Appeal Clause" under the zoning regulations, prior technical clearance shall be obtained from the competent authority.13.4For the proposals in respect of Group Development, Group Housing Schemes like Cluster housing/ Residential enclaves/ Row Housing/Semi detached housing schemes and Gated Community, technical approval from the competent authority is required to be obtained.In case of the proposals in respect of High Rise Buildings prior technical clearance by the Committee consisting of the following members shall be obtained by the Commissioner:(a)Municipal Commissioner - Member(b)Regional Deputy Director of Town Planning - Member(c)Superintending Engineer, Public Health Dept. - Member(d)A Senior practicing Architect (to be nominated by DTCP) - Member(e)City Planner/Town Planning Officer of local body --Member-ConvenerThe Committee shall give its clearance within one week and the building drawings shall be sanctioned by the Commissioner based on the clearance given by the Committee.
