Section 108 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
108. Completion of construction.
- Every applicant or owner shall submit a notice in Form-XII regarding completion of the construction of multi-storied building, to the Authority through the registered Architect, who has supervised the construction. The said notice shall be accompanied with the following documents:(a)Three copies of plan of the completed building.(b)A fee of Rs. 5000.(c)Record of Rights relating to ownership.(d)Evidence that all public utility services, and in particular, sewerage, drainage, water supply, and electricity have been linked to the main public utility system.(e)The Authority may accept or reject completion certificate. In case it is rejected the reasons for the same shall be indicated.(f)Completion of the work shall be done within the period of validity of permission. The concerned agencies shall submit report of completion of the utility services.
