Section 96 in The Orissa Development Authorities Act, 1982
96. Restriction on power of a local authority to make rules, regulations or bye-laws in respect of certain matters.
(1)Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in Sub-section (2), unless the Authority upon consideration of the rule, regulations or bye-law, certifies that it does not contravene any of the provisions of any development plan or regulations pertaining to planning and building standards.(2)The matters referred to in Sub-section (1) are the following, namely:(a)water supply, drainage and sewerage disposal;(b)erection or re-erection of buildings, including grant of building permissions, licences and imposition of restrictions, on use and subdivision of land and building;(c)subdivision of land into building sites, roads and lanes, recreational sites and sites for community facilities ; and(d)development of land, improvement schemes and housing and re-housing schemes.
