Section 32 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
32. Means of access.
(1)Every building/plot shall abut on a public/ private means of access like streets/roads duly formed.(2)Every person who erects a building shall not at any time erect or cause or permit to erect any building which in any way encroaches upon or diminishes the area set apart as means of access required in these regulations. No buildings shall be erected so as to deprive any other buildings of the means of access.(3)The minimum width of the means of access (approach road) shall be 6.0 metres and in case of a cul-de-sac having a length less than 150 metres it shall be 4.5 metres.(4)In the existing built-up areas in the case of plots facing street/ means of access less than 6.0 metres in width, the plot boundary shall be shifted by 3.0 metres from the central line of the street/ means of access to facilitate formation of a new street/ means of access of 6.0 metres width up to a length of 120 metres after which it should be connected to a wider road.(5)Any private road which gives access to only one plot shall not be less than 3.3. metres in width and more than 25 metres in length. Such means of access shall be kept free from any obstruction and shall be fully open to the sky.(6)If the width of the existing means of access is less than the prescribed in these regulations, the Authority may require the applicant to either gift free of cost the land required to achieve the minimum width of means of access to the concerned Corporation/ Municipality/Notified Area Council in case of urban area and to the Gram Panchayat in case of areas outside Municipal Limits or keep open to the sky such strip of land as it may deem necessary in order to facilitate widening of the existing means of access to the standard width to the future date, provided that the permissible coverage shall be in relation to the size of the plot before free gifting such strip of land;(7)In case of application for, revalidation to the permission issued earlier the provision of the width of the means of access, as prescribed under Clause 32 (3) and (4) shall not be insisted upon provided construction has been started on basis of previous approved plan.
