Section 52(1) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(1)Every application for approval of the site and building plan and permission to construct or reconstruct or alter or add to, a multi-storeyed building shall, in addition to the prescribed scrutiny fee under the rules and other fees as prescribed by the Authority from time to time and the applicable particulars required, be accompanied with the following further particulars, namely(i)A key plan showing(a)the means of access from the street or streets to all the buildings existing and proposed at the site, to the parking space and facilities provided at the site for scavengers and fire protection;(b)the spaces to be left around the building for access, parking, circulation of air, light and other amenity;(c)the disposal system of storm and domestic refuse water; and(d)a rain water harvesting structure;(ii)Building plans showing(a)plan of all floors and covered area indicating clearly size and spacing of all framing members and sizes and arrangement of rooms and the position of stair-case, ramps, lift, wells and circulation spaces;(b)longitudinal cross section of the building including size of footings, basement and super structure framing members and details of building and room heights and of staircase;(c)plans and sectional details of water supply, drainage and sewerage system of the building;(d)internal electrical design;(e)the general lay-out of the columns and load bearing walls; and;(f)a landscape plan showing the area to be developed as lawn, garden, plantation etc.(iii)No Objection Certificate(a)In case of buildings having more than four floors or 15 [fifteen] metres and above height, from the Chief Fire Officer having jurisdiction to the effect that the applicant has agreed to provide the fire fighting measures for the building as prescribed in the National- Building Code and to the effect that the plan provides access for easy movement of fire service vehicles in case of a fire hazard in future; and(b)In all multi-storied buildings, the Chief Officer of the Archaeological Survey of India in case of any portion of the plot or site of the building or its boundary exist within 300 (three hundred) metres of the boundary line of any old temple of historical monuments or site of archaeological importance, or heritage site.(iv)Statement and calculation sheets with regard to the plot area, floor wise details of spaces under various categories like apartment or office spaces, lobby circulation, staircase, lift, mezzanine space, balconies and details of such area which are to be exempted from calculation of floor area ratio, and;(v)Details of structural plan and structural design including soil test certificate from a structural engineer. Provided further that while preparing the structural plan/design following aspects should be taken into account :(a)The loads and forces including seismic forces and wind loads which are to be taken into account for structural design of building shall be in accordance with the Section-1 (Loads) of Part-VI (structural design) of the National Building Code of India, 1983.(b)The structural design of foundations and elements in Substructure and super structure of wood, masonary, reinforced and pre-stressed concrete and steel shall be in accordance with Section-2 (foundation), Section-3 (wood), Section-4 (masonary), Section-5(concrete) and Section-6 (steel) of Part-VI (structural design) of the National Building Code of India, 1983.
