Section 128 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
128.
(1)The qualification, experience and competence of technical personnel and Builders are given in Schedule-I, which are to be followed as per relevant regulations.(2)The industries that can be considered in residential area is to be decided by the Authority in consultation with Directorate Town Planning, Orissa form time to time.(3)The forms prescribed for application under Section 16(1) permission under Section 16(3) drawing attention of Vice-Chairman under Section 16(7) of ODA Act and others in connection with commencement of work, completion certificate, Occupancy Certificate, Structural stability certificate and periodic progress report are provided in Schedule-2.
