Section 15 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
15. Deviation during construction.
(1)Any alteration which exceeds the approved floor area, FAR, covered area, height, or reduces the approved parking space and the public utility services which amounts to deviation, and shall not be permissible.(2)Minor alterations like shifting and enlarging of doors and windows, non-structural pillars and partition walls, which do not affect structural stability, or which do not conflict with these Regulation, may be undertaken by the owner and shall be reported to the Authority from time to time. Such alterations shall be clearly stated in the completion certificate. The decisions, if any, of the Authority, regarding the alterations so made shall be final.(3)Subject to the provisions of Sub-Regulation (2), any deviation from the approved plan of construction shall not be permitted.
