Section 7 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
7. Application for building plan.
(1)(i)Any person who intends to erect, re-erect or make alterations or additions in any building or demolish any building, shall apply to the Authority in Form-I.Note: The Authority may prescribe separate formats for different category of buildings and group housing:(ii)The application for plotted development/sub-division of land without construction of building shall be made in Form-II.(2)Such application(s) as referred above shall be accompanied by the following documents.(a)Four ammonia copies of plans, duly signed by the persons who have prepared them, the builder and the applicant, showing, -(i)Site plan (Revenue);(ii)Layout plan with road(s)(iii)Plan of all floors;(iv)Four side elevations;(v)Sections;(vi)Area statement;(vii)Plan for sewerage/drainage disposal.(viii)Details of parking space with entry and exit(ix)Plan caption showing the name of the applicant, revenue plot number, revenue village, proposed use, number of storey etc.Note : In case of sub-division of land, the items covered with building may not be required.(b)An authenticated copy of title deed such as sale deed, lease deed, ROR, etc. in respect of the land where the building plan/ sub-division layout plan permission is sought for.(c)An affidavit with regard to legal ownership and peaceful possession of the land and such other particulars as the Authority may determine.(d)An authenticated Xerox copy of the receipt showing:(i)payment of necessary fee to the Authority as prescribed under Rule 18(ii)payment of public utility and service charges as prescribed under these regulations.Note: The above charges shall be proportionate to the floor area and to be decided and notified by the Authority.(e)An authenticated copy of the certificate of permission from the revenue Authority with regard to conversion of status of the land from Agricultural to non agricultural use as prescribed under Section 8(A) of Orissa Land Reforms Act, 1993, where the proposed land is classified as agricultural in nature in the ROR/ sale deed/ lease deed.(f)A no objection certificate from the State Fire Prevention Authorities in all cases where erection of a building is proposed with height 15 meter or more and other special buildings like Cinema Halls and Industrial establishment etc. where such clearance is necessary as per law.(g)In case the applicant is a trust, group of persons, partnership or a company, a registered agreement between the holder of the right, title and interest of the applicant, valid under the Transfer of Properties Act, 1982 and Copies of the Agreement/ Article of Association/ Memorandum/ Bye-law.(h)No Objection Certificate from the Orissa State Housing Board, or any other public sector agency of Sate or Central Govt., for the additional constructions, in case the house is delivered by the said Board/Agency.(i)A certificate in Form-Ill or Form-IV as the case may be by the registered architect/ technical personnel/ group who shall be undertaking the supervision.
