Section 21 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
21. Certificate for occupancy.
(1)The Planning Member with the approval of the Vice Chairman shall issue a certificate of fitness for occupancy, for part of a building during its construction or whole of the building after construction.(2)Such certificate shall be issued only after all utility services for the entire building are physically provided and the authorities in charge of public utility services are paid for the said services. The Vice Chairman shall ensure that such cost has been properly paid.(3)Where despite payment of fees for the public utilities, the same is not provided, the deposit will be refunded to the applicant with interest. The rate of interest will be decided by the Committee constituted under Regulation 8. Pending a decision of the Committee on the interest rate, the original deposit will be refunded. In such cases, occupancy certificate will be issued, with the approval of the Vice-Chairman subject to the condition that alternative arrangements for public utilities are made.(4)An appeal against the decision of the Vice Chairman shall lie under Section 18 of the Act.
