Section 35 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
35. Requirements for Basti Area.
- (i) The Basti areas are to be delineated and notified by the Authority.(ii)Side setback on the side for plots upto 100 square meter with width less than 4.0 meters may be relaxed provided a no-objection certificate is obtained from the immediate side neighbours.(iii)In plots having narrow width (above 4.0 mtrs. but less than 7.6. mtrs) constructions at zero setback may be allowed on one side with a passage of 1 metre on the other side.(iv)The front and rear setbacks shall not be less than the prescribed setback provided in Regulation 34 (1) and (5) of these regulations.(v)In such small size plots an internal courtyard of not less than 6 square meters in area and 1.5 meters in width shall be provided in such a way that at least the wall of each living room shall abut such courtyard or verandah opening to such a courtyard.(vi)a minimum of 25 percent of the plot shall be left open without adversely affecting light and ventilation for habitable space and toilet.While according permission with relaxation of setbacks in plot having narrow width reason for the same shall be recorded in writing.
