Section 51 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
51. Drainage and sewarage.
(1)It shall be the responsibility of the builder or the owner of the building to ensure that the plinth is high enough to prevent rain/ drainage/sewerage water entering into the lowest floor.(2)No permission shall be granted for construction over the natural drains identified and approved by the Authority/ Local Body/Govt, or incorporated in the Development Plan.(3)Where any construction is taken up over any drain, or waterway, the Vice Chairman can, apart from taking action for removal of the constructions, take action for recovery of the cost of restoration of adequate drainage. The rates for this will be decided by the Committee constituted under sub-regulation (3) of Regulation 8.
