Section 90 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
90. Application of the provisions of these regulations.
(1)In addition to the provisions mentioned elsewhere in these Regulations, the following provisions shall be applicable for multi-storeyed buildings as defined in 59 of part of 1 of these Regulations. In case of contradictions the provisions of Part -V of these Regulations shall prevail.(2)The Authority may by notification prohibit construction of multi-storeyed building in any locality or area with prior approval of Govt.(3)In cases where any of the provisions of these regulations are at variance with provisions of any Zonal Development Plan the provisions of the concerned Zonal Development Plan shall prevail.(4)Every multi-storeyed building to be constructed /reconstructed/ added to or altered within the Development Area of Cuttack shall adhere to these additional requirements.
