Section 449 in The Orissa Municipal Corporation Act, 2003
449. Maximum height of buildings.
(1)Except with the written permission of the Commissioner, no building shall be erected or raised to a greater height than seventy feet as measured from the level of the center of the street in front -(i)in the case of a pitched roof, up to the tie-beam of the roof; and(ii)in the case of a flat roof, up to the surface of the roof.(2)In the case of a pitched roof, the roof above that height shall rise at an angle of not more than forty-five degrees.(3)In the case a flat roof, a parapet of not more than three feet in height may be constructed above the maximum height specified in Subsection (1).
