Section 88(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)The Authority may approve any such alternative if it is found that the proposed alternative is satisfactory and conform to the provision of relevant parts of this regulation regarding material, design and construction and that material method of work offered is, for the purpose intended, at least equivalent to that prescribed in these regulations with regard to effectiveness fire and water resistance, durability and safety requirements.
