Section 4(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The Layout proposal shall conform to the requirements:(a)shall have approach through an existing road, the width of such shall not be less than 10 meters (in case of land-locked plots, the owner has to ensure the approach road through neighbouring lands accordingly;(b)minimum width of proposed roads in the layout shall be 10 meters for residential and 12 meters for all nonresidential layouts. Notwithstanding the above minimum width, the Executive Authority may insist upon larger road widths depending upon local conditions or importance of any particular road etc., as appended in Annexure-C. The width of the roads in the layouts General Town Planning Scheme or the Indicative Land Use Plan or Master Plan, if any in force;(c)minimum open space set apart in the proposed layout for playground /park /educational institution or for any other public purpose shall be at the rate of 10% of the total site area;(d)the minimum plot size for nonresidential layouts shall be 300 Sq. Meters except in case of Commercial or Mercantile buildings for which the minimum plot size shall be 18 Square Meters.(e)the layout proposals shall comply with the restrictions mentioned in Rule 5 of these rules.(f)the applicant should provide a service road of minimum 10 meters width for the layout if the land is abutting to National Highway having less than 600 meters width.
