Section 72 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
72. Power of the Government to exempt.
(1)Not withstanding anything containing in these, Regulation, the Government may compound any deviations in the constructions undertaken prior to enforcement of these Regulations.(2)For the purpose of compounding the deviations under clause-(1) the Government may formulate a Scheme specifying a maximum time period of four months after publication of the same in the Gazette, local news paper, electronic media and Web site of the Government and Authority.Note- The above two clauses shall seize its effect after six months from the date of publication of this Regulation.
