Section 52 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
52. Heritage zone.
(1)(a)The Authority may notify the areas to be covered under Heritage Zone in consultation with Archaeological Survey of India, State Department of Archaeology, where no multi-storeyed building shall be permitted. The maximum building height in these areas shall be limited to 10 meters with maximum FAR of 1.5.(b)The Authority may modify the Heritage Zone in consultation with the Archaeological Survey of India, State Department of Archaeology, Cuttack Municipal Corporation and the Art Commission.(2)In areas covered under the Heritage Zone the architectural features, facades, materials of walls, and of buildings shall be subject to the provision of Regulation 24 (2).(3)In case of sandstone structure with Kalinga style roofs, all fees other than the charges for public utility services shall be charged at half the rate. The Art Commission alone will be competent to decide what constitutes Kalinga style architecture and to decide whether a building conforms to such architecture.Part-III Requirements for Paths of Buildings and for Special Occupancies
