Section 36 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
36. Addition/alteration of existing building.
- (i) Construction proposed in all existing buildings which has been divided into parts by partition/sale or otherwise may be permitted (without insisting on front, rear or side setbacks) subject to fulfilment of following provisions.- Proposed coverage of the upper floor shall not exceed 75% of the plinth area of existing floor for organising an open terrace to facilitate light and ventilation to habitable rooms.- Separate arrangement shall be made for drainage of the storm water- Ventilators may be permitted above lintel height on production of no objection certificate from the owners of the adjacent plot to which the ventilators abuts. But no window overlooking others property may be permitted without obtaining his written consent in shape of an affidavit.(ii)For constructions on first and subsequent floors on existing floors in a basti area, constructions on zero setbacks on one sides may be permitted :Provided that the construction does not lead to closing down of windows/ ventilators/ skylights of the neighbouring plot which are already existing lawfully.While according permissions without providing required setbacks, no-objection certificate in shape of affidavit from the side neighbour where setback is not provided may be obtained and reasons for the same may be recorded in writing.
