Section 89(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)Whenever there is insufficient evidence of compliance with the provisions of these regulations or evidence that any material or method of design or construction does conform to the requirements of these regulations or in order to substantiate claims for alternative materials design on methods of constructions, the Authority may require tests sufficiently in advance as proof of compliance. Those tests shall be made by an approved agency at the expenses of the owner.
