Section 1 in Andhra Pradesh Revised Building Rules, 2008
1. Short title, Applicability and Commencement.
(a)These Rules may be called the Andhra Pradesh Revised Building Rules, 2008.(b)They shall apply to all building activities in the Municipal Corporation areas, the Urban Development Authority areas in the State other than Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation, Vijayawada Municipal Corporation and Guntur Municipal Corporation, Hyderabad Urban Development Authority area (HUDA), Hyderabad Airport Development Authority area (HADA), Cyberabad Development Authority area (CDA), Visakhapatnam Urban Development Authority area (VUDA), and Vijayawada Guntur Tenali Mangalagiri Urban Development Authority areas (VGTMUDA).(c)These rules shall apply to all building activities. All existing rules, regulations, bylaws, orders relating to buildings that are in conflict or inconsistent with these Rules shall stand modified to the extent of the provisions of these rules.(d)In case of Multiplex Complexes, the rules issued vide G.O.Ms.No. 486 MA&U.D (Ml) Department dated 07-07-2007 shall be applicable.
