Section 8(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)Where in a particular area, a number of application for permission for erection of buildings are coming up, and the authorities in charge of public utility services can not apportion the costs of such services from each building, the Vice-Chairman of the Authority may, in consultation with the competent authority in charge of that public utility service, make a total estimate for any public utility. The Vice-Chairman of the Authority may either take up such work or make arrangement for depositing the cost in respect of each such building with the authority in charge of the public utility service. This amount shall be kept in one or more separate joint accounts of the Authority and the implementing agency of the public utility services, or in such manner as the Committee constituted under sub-clause [3] decides.
