Section 10 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
10. Exemption from obtaining permission under Section 15.
- No permission shall be required as provided under Section 15 of the Act for the following works relating to maintenance, repair, improvement or alteration of any building provided such work do not otherwise violate any provisions of these regulations :(a)plastering and patch repairs,(b)re-roofing or renewal at the same height of the roof including roof or intermediate floor,(c)flooring and re-flooring,(d)opening and closing windows, ventilators and doors not opening towards others property without required setback,(e)replacing fallen bricks, stones, pillars, beams etc.,(f)construction or reconstruction of sunshades of not more than 75 centimetres within one's own property not over hanging public street,(g)construction or reconstruction of parapet not exceeding one metre in height and also construction or reconstruction of boundary walls as permissible under these regulations,(h)reconstruction of portions of building damaged by storm- rains, fire, earth quake or any other natural calamities to the same extent and specifications as existed prior to the damaged provided the use conforms to the provisions of the development plan,(i)white washing, painting etc. including erection of false ceiling in any floor at the permissible clear height provided the false ceiling in no way can be used as a loft/ mezzanine floor etc.'(j)erection or re-erection of internal partitions provided the same are in conformity with these regulations.
