Section 28 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
28. Restriction on permission.
- Without prejudice to any other stipulation in these Regulations, no permission to construct a building on a site shall be granted :(i)in areas of natural waterways or drains, as detailed in the Development Plan, and the drainage plan prepared and approved by the authority or Government or as modified by them from time to time;(ii)if the orientation of such building is not in harmony with the surroundings, as may be decided by the Art Commission;(iii)if the use to which the site is proposed to be put does not conform to the use earmarked in the Development Plan;(iv)if the building is to be constructed over or under a municipal drain, sewerage line, electrical line, water main, any other government or public land, or public utility services;(v)if the foundation of the external wall along a street is located at a distance less than 0.5 metres from the edge of the street or road margin including the drain;(vi)if the construction of proposed building thereon is for public worship, which in the opinion of the Authority will adversely affect the religious feelings of any other class or persons in the vicinity;(vii)if the site is not drained properly or incapable of being well drained;(viii)if the use of the proposed site is for the purpose of establishing factory, ware house or work place which may cause annoyance and hazard to the health of the inhabitants of the neighbourhood;(ix)if the use to which the site is proposed to be put does not conform to the use earmarked in the development plan;(x)if the proposed development is likely to obstruct the natural drainage of the area.
