Section 10(4) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(4)A residential building may be constructed by the owner of the land of an approved layout without prior approval of the plan by the Authority if the following conditions are satisfied:(a)the plot size is not more than 120 square metres, of the approved layout.(b)The coverage is not more than 60 percent.(c)The height is not more than 6 metres.(d)The plan has been approved by a Registered Town Planner, Architect/ Group/Engineer as defined under clause 2 above, and;(e)An application in plain paper is submitted to the Authority, by Registered with a copy of the plan, and the Record of Rights, 60 days prior to commencement of construction;(f)All other conditions of the Regulation;Note - (a) If the planning Member does not raise any objection within sixty days, permission shall be deemed to have been granted u/s 15 of the act.(b)The owner shall have to submit completion certificate as required under Section 20 of the Act and as referred to in regulation 18 & 67.(c)The owner and the builder shall remain responsible for any violation of the norms prescribed under the Regulation. Nothing in this provision will enable the owner and the builder to violate any of the other provisions of the Regulation.(d)Detail guidelines in this regard shall be framed by the Authority from time to time.
