Section 19 in The Orissa Development Authorities Rules, 1983
19. Principles and fixation of fee.
(1)The fixation of the fees specified under Rule 18 shall be subject to the following provisions, namely :(a)for re-erection of existing buildings, the fee chargeable shall be the same as for erection of a new building ;(b)for additions and alterations in an existing building, the fee shall be chargeable on the added or altered portion only, on the same scale as is applicable to the erection of a new building ;(c)on a revised plan for any building the original plan of which has already been sanctioned by the Authority the fee chargeable shall be one-fourth of the fee chargeable on the original plan itself, subject however, to the condition that the concerned area of the building has not or is not proposed to be increased as compared to the original one;(d)in case of additions or alterations to a building if the use of the building has been or is proposed to be changed, the fee shall be calculated basing on the use proposed;(e)for the purpose of calculating the fee, the areas covered under the basement if any, shall be counted towards the covered area;(f)where the building is proposed to be used for more than one purpose the fee leviable shall be calculated as per the rates applicable for the respective uses applied for;(g)where the same applicant applies for repetitive type of residential building, the fee shall be calculated for each type of building block or type design based on which the other buildings are to be constructed.Explanation - For the purposes of this clause, the expression "repetitive type of residential building" shall mean the construction of buildings, blocks or same type design repeatedly.(2)An allocation may be withdrawn by the applicant at any time prior to the grant of permission and such withdrawal shall terminate all proceedings with respect to the concerned application, but in such cases an applicant shall be entitled to a refund of fifty per cent of the fees paid by him.(3)For purposes of calculation of fee, covered area shall mean the area proposed to be covered by the building including the internal courtyard thereof, if any.
