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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(26) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(26)"covered area" means:
(i)in respect of ground floor, ground area covered immediately above the plinth level by the building but does not include the open space covered by-
(a)garden, rockery, well and well-structures, rain water harvesting structures, plant nursery, water-pool (if uncovered), platform round a tree, tank, fountain, bench, chabutra with open top and unenclosed on sides by walls and the like;
(b)'drainage culvert conduit', catch-pit, gully pit, inspection chamber, gutter and the like;
(c)Compound wall, get, slid, swing, canopy, areas covered by chajja or a like projection and staircase which are uncovered and open atleast on three sites and also open to sky;
(ii)in respect of first and subsequent floors, all such areas which are not open to the sky;