Section 27 in Andhra Pradesh Building Rules - 2012
27. Enforcement.
(a)In addition to the enforcement powers and responsibilities given in the respective laws of the local authority, in respect of these Rules:(i)The Enforcement Authority concerned shall be wholly and severally responsible for ensuring and maintaining the right of way / width of the road and building restrictions as given in these Rules.(ii)The Enforcement Authority shall summarily remove any violation or deviation in building construction in maintaining the road widths and building line.(iii)In respect of apartment complexes, shopping complexes and all high rise buildings, periodical inspections shall be carried out indicating the stage of work with reference to sanctioned plan. In case of any deviations from the sanctioned plan, necessary action shall be taken as per rules.(iv)Any person who whether at his own instance or at the instance of any other person or anybody including the Government Department undertakes or carries out construction or development of any and in contravention of the statutory master plan or without permission, approval or sanction or in contravention of any condition subject to which such permission or approval or sanction has been granted shall be punished with imprisonment for a term which may extend to three years, or with fine which may extend to ten percent of the value of land or building including land in question as fixed by the Registration Department at the time of using the land or building. Provided that the fine imposed shall, in no case be less than fifty percent of the said amount.(b)Constitution of Town Planning and Building Tribunal: The Government shall constitute a Town Planning and Building Tribunal for dealing with all town planning, enforcement and building issues by making necessary amendments to the corresponding Acts if required.(c)Constitution of Building Ombudsman: The Government may constitute a Building Ombudsman for dealing with all complaints of building violations, shortfall in building standards, services and specifications and safety aspects. The Government shall separately work out the procedure, role and details of the functioning of the Building Ombudsman.
