Section 2 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires, the following definitions shall apply, Words and expressions used but not defined in these rules shall have the meaning assigned to them in the National Building Code of India or standard dictionary meaning if not defined in the Code.(1)"Act" means the Andhra Pradesh Panchayat Raj Act, 1994 (AP Act 13 of 1994);(2)"Balcony" means a horizontal cantilevered projection, including a handrail or balustrade, to serve as passage or as sitting out place;(3)"Barn" means a building or structure with a roof of zinc sheets or tiles having flue pipes, furnace and tires used for flue curing of tobacco leaves;(4)"Basement or Cellar" means the lower storey of a building or Complex which is below or partly below the ground and to be used only for parking of vehicles;(5)"Betterment Charge" means a charge levied by the Technical approving authority for ensuring off site services and amenities to the area;(6)"Building" means any structure for whatsoever purpose and whatsoever materials constructed, and every part thereof whether used for human habitation or not, It includes foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, verandah, balcony, cornice or projection, part of a building or anything affixed thereto or an wall enclosing or intended to enclose any land or space, and sings and outdoor display structures. Tents, pandals, shamianahs/tarpaulin sheltors shall not be considered as buildings(7)"Building Line" means the line up to which a building abutting a street or/ road or extension of a street or future street may be allowed to be constructed. 3uilding line is synonymous with the front setback and may be specified by the Executive authority, Collector, the technical town planning unit or the Roads and Buildings department or any other department that are responsible for ensuring the right-of-way of the street or road or highway that a plot abuts;(8)"Chajja" means a sloping or horizontal structural overhang usually provided over openings on external walls for providing protection from sun and rain;(9)"Chowk or Courtyard" means a fully or partially enclosed space permanently open to sky within a building at ground level and serves as lighting and ventilating space besides for outdoor activities, etc.;(10)"Collector" means the Collector of the district and his office and officials;(11)"Conservancy lane" means a lane intended to be used mainly for scavenging purposes and not for providing primary access to any road, street, dwelling, house, hut or building;(12)"Corridor" means a common passage or circulation space including a common entrance hall in a building;(13)"Cottage Industry" or "Customary Home Occupation" means a home occupation customarily carried out by a member of the family residing in the premises without employing hired labour, without display of goods, and which shall be non-hazardous and not affecting the safety of the inhabitants of the building and the neighbourhood. provided that no mechanical equipment is used except that as in customarily used for purely domestic or household purposes and/or employing licensable goods. If power is used, the total electricity load shall not exceed (10) H. P.(14)"Development" means the carrying out of building, engineering, mining, or other operations in, or over, or under land or water, or the making of any material change, in any building or land, or in the use of any building or land, and includes redevelopment and layout and Sub-division of any land, and "to develop" shall be construed accordingly;(15)"Development Charge" means a charge levied by the Technical approving Authority under the provisions of the Andhra Pradesh Town Planning Act, 1920 and its Amendments;(16)"Drain" means a system or a line of pipes, with their lettings and accessories such as manholes, inspection chambers, traps, gullies, floor traps and used for drainage of building or yards appurtenant to the buildings within the same cartilage. It includes an open channel for conveying surface water or a system for the removal of any liquid;(17)"Dwelling" means a house designed or intended to be used wholly or partially for human habitation together with such out-house, latrine, cattle shed, store room or other extensions or erections as are ordinarily used or intended to be used therein;(18)"Executive Authority" means the executive authority of the Gram Panchayat which sanctions and releases the permissions and undertakes to ensure that the construction activity/layout development activity is carried out in accordance with the sanctioned plans, etc.;(19)"Height of building" means the vertical distance measured from the average level of the ground around and contiguous to the building to the topmost point of the building in the case of flat roofs; and in the case of sloping roofs up to the midpoint between the eaves level and the ridge. Parapet walls and architectural features for purpose of elevation features are excluded for the purpose of taking heights of buildings;(20)"High Rise building" means a building of height more than 15 meters. Water tanks; lift rooms/staircase rooms up to one floor height are excluded from this definition;(21)"Low Cost Housing" means housing development and schemes for socially and economically weaker/backward sections of the society at affordable costs of built-up area and services. The requirements and construction specifications are as instructed by the Government from time to time. It includes low cost housing undertaken by public agencies, co-operative societies, Government or semi-Government bodies and also private developers with express permission of the Collector;(22)"Layout" means the laying out a parcel of lands into building plots with laying of roads/streets with formation, leveling, metalling or black topping or paving of the roads and footpaths, etc. and laying of the services such as water supply, drainage, street lighting, open spaces, avenue plantation, etc.;(23)"Means of Access" means an access to a building or plot from an existing public street or road through a road/ street/pathway;(24)"Open Space" means an area forming an integral part of the plot, left open to sky;(25)"Owner" means a person, group of persons, a Company, Trust, Registered Body, State or Central Government and its attached subordinate departments, Public or Private Undertakings or Corporations and the like, who has title for the property or in whose name the property stands registered in the Revenue Records;(26)"Plot" means a continuous portion of land held in a single or joint ownership other than the land used, allotted, earmarked or set apart for any street, lane, passage, pathway, conservancy lane or for any other public purpose.(27)"Plot coverage" means the ground area covered by the building and does not include the area covered by compound wall, gate, cantilever porch, chajja, well, septic tank, open platform and the like. It is expressed as percentage of the site/plot area;(28)"Reconstruction" of a building means and includes,-(a)the re-erection wholly or partly of the building after more than one half of its actual content has been pulled down or burnt down or fallen down at one time or at different times;(b)the conversion of a building into a factory, shop, office, warehouse, school or institution, one or more dwelling house, or a place of worship;(29)"Setback" shall mean the space to be left fully open to sky from the edge of the building to the property line or boundary of the street. No built-up space shall be provided within the setback except specifically permitted projections and other structures under these rules;(30)"Unsafe Building" means those building which are structurally unsafe, insanitary or not provided with adequate means of egress or which constitute a fire hazard or are otherwise dangerous to human life or which in relation to existing use constitute a hazard to safety or health or public welfare, by reason of inadequate maintenance, dilapidation or abandonment;(31)Village Settlement" or "Grama Khantam" or "Agraharam/Abadi" means all lands that have been included as Agraharam / Abadi by the Government/Collector within the site of village and includes existing village hamlets;Part-A Layout Rules
