Section 9 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
9. Permission.
(1)No permission shall be required for the following works relating to maintenance, repair, improvement or alteration of any building, provided such works do not otherwise violate any provision of these Regulations-(a)plastering and patch repairs, re-roofing, flooring and re-flOoring, internal partition, white washing;(b)opening and closing windows, ventilators and doors not opening towards others property, replacing fallen bricks, stones, pillars, beams, etc;(c)construction or reconstruction of sun-shades/parapets/boundary walls, provided such construction does not exceed the maximum permissible covered area.(d)reconstruction of portions of buildings damaged by storm, rains fire, earthquake or any other natural calamity to the same extent and specification as existed prior to the damage.(2)All clarifications with respect to deficiency in the plan, documents will be sought for from the applicant at a time as far practicable.
