Section 21(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(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.
