Section 7(2)(a) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(a)Four ammonia copies of plans, duly signed by the persons who have prepared them, the builder and the applicant, showing, -

(i)Site plan (Revenue);

(ii)Layout plan with road(s)

(iii)Plan of all floors;

(iv)Four side elevations;

(v)Sections;

(vi)Area statement;

(vii)Plan for sewerage/drainage disposal.

(viii)Details of parking space with entry and exit

(ix)Plan caption showing the name of the applicant, revenue plot number, revenue village, proposed use, number of storey etc.

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