Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(3)Basement shall not be used for residence, institution and industries, However, it may be used for parking and other uses as specified below
(i)Storage of house-hold or other non-flammable materials;
(ii)Dark room.
(iii)Strong room, bank cellers etc;
(iv)Installation of air-conditioning equipments and other machines used for service and utilities of building;
(v)Parking places and garages;
(vi)Stock room for library;
(vii)Offices or commercial purposes provided it is air-conditioned;