Section 11(b) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(b)Every permission granted or refused under Form-V or VI as the case may be along with the relevant number of plans duly endorsed with approval or refusal seal with reference to concerned letter number with date shall be handed over to the applicant in person or his duly authorised agent or sent by registered post to the address furnished by the applicant in his application.
