Section 81(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)Where the use of any existing building or land is proposed to be converted for establishment of a small scale or cottage type industrial unit which in the opinion of the authority is not likely to cause any public nuisance, such conversion may be allowed for such period and subject to such conditions as the authority may deem fit :Provided that while examining proposals for such conversion, the authority shall ensure that the. concerned land or building has means of access of adequate width and the establishment of the relevant industrial unit shall not be injurious to the health and safety of the inhabitants of the locality.
