Section 39 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
39. Row housing and semi-detached houses.
- (i) Owners of adjacent similar dimension plot abutting a road may be permitted to construct row or semi-detached buildings.(ii)The orientation of the row or semi-detached building shall preferably be such that the prevailing south-west summer breeze can be availed by each dwelling unit.(iii)For semi-detached buildings over two adjacent plots, the coverage, setbacks, the height and the FAR shall be regulated by treating both the plots as one and in accordance with the requirements contained in Table 2 and Table 3 given in regulation 34 of these regulations.(iv)In case of row-housing, the length of a row shall not exceed 30 metres along the road on which such houses abut. In case, the dwelling units in a row are scattered the maximum length of the road shall be 100 metres.(v)For row houses the ground coverage shall not be allowed to exceed 60% and the FAR more than 1.20.(vi)The minimum size of the plot on which a unit of a row housing may be allowed shall be 30 square metres.
