Section 5(b) in Andhra Pradesh Revised Building Rules, 2008
(b)The above water bodies and courses shall be maintained as recreational/ Green buffer zone, and no building activity other than recreational use shall be carried out within:(i)The Coastal Regulation Zone (CRZ) restricted area in case of areas along the sea coast.(ii)100 meters from the River edge outside Municipal Corporation/ Municipal limits and 50meters within Municipal Corporation/ Municipal limits. No permanent constructions/' structures will be permitted within the above-mentioned buffer zone.(iii)30 meters from the boundary of Lakes of area 10 Ha and above.(iv)9 meters from the boundary of lakes of area less than 10 Ha/ kuntas/skikam lands;(v)9 meters from the boundaries of major Canal, Vagu, etc.(vi)2 meters from the defined boundary of Nalas, Storm water drains, etc. The above shall be in addition to the mandatory setbacks. Unless and otherwise stated, the area and the Full Tank Level (FTL) of a take/kunta shall be reckoned as measured or given in the Survey of India topographical maps/ irrigation Dept, records/Revenue records. The above buffer zone may be reckoned as part of the building setback.
