Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

8. Public utility service.

(1)Where in a particular area, a number of application for permission for erection of buildings are coming up, and the authorities in charge of public utility services can not apportion the costs of such services from each building, the Vice-Chairman of the Authority may, in consultation with the competent authority in charge of that public utility service, make a total estimate for any public utility. The Vice-Chairman of the Authority may either take up such work or make arrangement for depositing the cost in respect of each such building with the authority in charge of the public utility service. This amount shall be kept in one or more separate joint accounts of the Authority and the implementing agency of the public utility services, or in such manner as the Committee constituted under sub-clause [3] decides.
(2)The pro-rata cost of any particular building shall be,-
Total infrastructure development Cost x| Floor area of the buildingAnticipated total floor area of the area in the next five years.
(3)The pro-rata cost of, and the agencies to execute, public utility services shall be decided, from time to time, by a Committee consisting of the following members :
(1) Secretary, Housing and Urban Development Department, or hisnominee - Chairman
(2) Chief Engineer, Public Health - Member
(3) Chief Engineer, Public Works Department (Roads) - Member
(4) Executive Officers of Urban Local Bodies in the DevelopmentArea - Members
(5) Managing Director CESCO - Member
(6) Member Secretary, Orissa Water Supply and Sewerage Board - Member
(7) Director, Town Planning - Member
(8) Vice Chairman of the Authority - Member convenor
The Committee may fix separate costs for separate areas and localities. In areas where public utilities are not likely to be made available within a reasonable time, the committee may decide not to charge any fees at all. The decision of the Committee as to what is reasonable time will be final.