Section 106(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)Not withstanding any thing contained in these regulation the Authority reserves the right to debar/black list the builder/technical person who has divulged from the professional conduct or has made any fraudulent statement or has misrepresented/suppressed any material facts in his application/ plan or has involved in construction of the building deviating from the approved plan/norms of these Regulation.
