Section 113(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)The applications for subdivision shall be accompanied by-(a)a copy of the title deed of the land in question ;(b)an affidavit with regard to legal ownership and peaceful possession of land and such other particulars as the Authority may require ;(c)an authenticated copy of the certificate with regard to the payment of development, charges, if any, under Chapter-IX of the Act: Provided that submission of such certificate shall not be necessary if the provisions of Chapter-IX of the said Act has not been brought into force in the area in which the concerned land is located ;(d)an authenticated copy of the receipt towards payment of the specified fee to the Authority as prescribed under Rule 18;(e)a no-objection certificate, from the lessor in case the land is a lease-hold one unless the lease deed permits undertaking subdivision as applied for ;(f)a site plan traced out of revenue village settlement map in operation indicating therein in red colour the lands to which the application relates and surrounding plots ;(g)an index plan of the site showing adjoining areas within a radious of 150 metres alround from the proposed site marking clearly therein the boundaries of the proposed layout in red colour, existing road, structures, burial ground and high tension or low-tension power line passing through the site of the layout plan and the level of the site;(h)a detailed plan to a scale not less than 1:500 showing the proposed layout (subdivision) indicating size of plot width of the proposed road, open spaces and amenities provided ;(i)land use analysis indicating the survey plot number, the bye-plot number, the detailed dimensions of all the plots, the area of each-bye-plot and the use to which they are proposed to be put ;(j)in case of land originally belonging to any religious endowments, a no-objection certificate from the endowment commissioner or wakf board as the case may be ; and(k)any other particulars as the Authority may require.
