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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1) in Andhra Pradesh Revised Building Rules, 2008

(1)With a view to ensuring development of City Level Infrastructure facilities and levy of impact Fees, buildings are categorised as follows:Type I: Buildings up to height 15 m excluding stilt parking floorType II : Buildings of height above 15 m (excluding stilt floor)The City level Infrastructure Impact Fees would be levied for Buildings under Type II above as follows:• First 15 m or 5 floors (whichever is less): No levy of Impact fee• For any additional floors or part there of; at differential rates specified in Table below:TABLE VII
Occupancy/Use Height of Building (in metres) and rate in Rs.Per sq. m of built up area*
Above 15 m & up to 21 m Above 21 m & up to 30 m Above 30 m & up to 40 m Above 50 m
Residential Municipal Corporation Area
350 500 1000 2000
Other areas of UDA Area
175 350 750 1500
Municipal Corporation Area
500 1000 2000 3000
Commercial, Offices, ITES Other areas of UDA Area
350 500 1000 2000
Institutional, educational & Others (exceptIndustrial sheds/factories) Municipal Corporation Area
175 350 750 1500
Other areas of UDA Area
100 200 400 800
* In case of Multiplex Complexes, the rates given in the Multiplex Rules shall apply.