Section 82(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)The location of small scale or household clean industries shall be examined from the view point of performance and characteristics of the concerned industrial unit. The indicators to be taken into account while examining the permissibility of an industrial unit in residential area shall be noise, vibration, smoke, dust, odour, effluent, power, employment, vehicular traffic and general nuisance. The guiding factors in respect of each indicator shall be as detailed below :(i)Noise - Normally a noise free industrial unit would be permitted in residential area. However, some noise may be unavoidable. The noise on the street or at the adjacent premises shall not be more than the tolerable limits.(ii)Vibration - The industry as far as possible, shall not produce any vibration which could be dangerous to the structure in which it is located as well as to the adjacent structures.(iii)Smoke - Discharge of smoke in certain manufacturing process may perhaps be unavoidable. However, the smoke shall not be a source of nuisance and danger to public health.(iv)Dust - The industrial unit shall not produce dust to a level which will be injurious to health and cause nuisance in the area.(v)Odour - The industrial unit which produces odour/bad smell to a level so as to cause nuisance shall not be permitted in residential areas.(vi)Effluent - An industrial unit which discharges effluent containing offensive and decomposable or toxic substances shall not be permitted in residential areas.(vii)Electric power - Normally an industry which can be operated with motive power up to 10 HP or less will be permitted in residential areas. Those industries which use higher power but do not cause any nuisance could also be permitted in residential areas.(viii)Employment - An industry which employees less than 10 persons can be permitted in residential areas.(ix)Vehicular traffic - An industry which generated and attracts abnormal vehicular traffic shall not be permitted in residential areas.(x)General Nuisance - An industry which produce explosive or any other inflammable material shall not be permitted. The welding process that produces dazzling spark visible outside the premises shall not be permitted.
