Section 24 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
24. Art commission and Architectural control.
(1)Where the building plan accompanying the application seeking permission, require the clearance by the Art Commission, Orissa, constituted under Section 88, the Authority shall grant the permission only after the clearance is given by the said Commission. In all other cases, Architectural Control shall be regulated according to the provisions of these Regulations.(2)The Authority, on the recommendation of the Art Commission, may issue public notices, from time to time, prescribing the architectural norms in different zones,, in the manner prescribed in Regulation 14.(3)Any hoarding, structure or any device erected or used principally for the purpose of displaying advertisements shall be installed and maintained in a safe condition, to the satisfaction of the Authority.
