Section 449(1) in The Orissa Municipal Corporation Act, 2003
(1)Except with the written permission of the Commissioner, no building shall be erected or raised to a greater height than seventy feet as measured from the level of the center of the street in front -(i)in the case of a pitched roof, up to the tie-beam of the roof; and(ii)in the case of a flat roof, up to the surface of the roof.
