Section 95 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
95. Laying the foundation in the presence of planner.
(1)Every applicant or builder or owner shall submit a notice regarding his intention to commence the foundation work of the proposed multi-storeyed building to the Authority through the authorised technical person. The said notice shall be accompanied by the approved plan and should be in Form-IX.(2)Soon after the receipt of the notice referred to in Sub-clause (1) above, the Authority shall send the concerned Planner of the Authority to the proposed building site and the layout for foundation of the proposed multi-storeyed building shall be made in presence of the Planner. The Planner shall also submit a report to the Authority to the effect that the layout has been made as per the approved plan.(3)During or soon after the construction of the foundation work of the multi-storeyed building, the Vice-chairman of the Authority or his authorised Planner of the Authority shall inspect the construction to ensure that the set-backs, coverage, basement if any, and foundation standards are according to the approved plan.(4)The applicant/builder shall submit periodic progress report after casting of each floor in Form-XI.
