Section 5(9) in Andhra Pradesh Building Rules - 2012
(9)30m = 100ft (10) 45m = 150ft (11) 60m = 200ft.(xviii)All building applications for sanction of building permission for construction of above 10m height shall be accompanied with the following details:(a)Report of Soil Test / Geo-technical Investigation Report issued after personal inspection by Institution / Consultant empanelled with / licenced by the local authority.(b)Structural designs and drawings prepared duly taking the soil bearing capacity into consideration and certified by qualified Structural Engineer / Consultant Firm empanelled with / licenced by the local authority. The Structural Engineer / Consultant Firm is held responsible for defect in the design.(c)Building Plan and Application shall be invariably signed by the owner of the property, builder if any, the Architect and the Structural Engineer who designed the structure. They shall give their present and permanent addresses.(d)If the construction is being taken up by a builder, an attested copy of the registered agreement entered between the owner of the property and the builder shall be submitted. In case of any changes in the agreement at a later date, a copy of the same shall also be submitted to the local authority.(e)An undertaking on a Stamp Paper of Rs.100/-duly signed by the owner and builder specifying that no flat or built-up area shall be given possession to the purchaser / tenant unless they obtain the occupancy certificate from the local authority and provide all regular service connections.(f)Contractor / Builders / Developer / Owner shall submit All Risks Insurance Policy for the construction period.
