Section 465 in The Orissa Municipal Corporation Act, 2003
465. Power to regulate future construction of certain classes of building.
(1)The Commissioner may give public notice of his intention to declare, subject to any valid objection that may be submitted to him within a period of three months -(i)that, in any street or portion of street specified in such notice, the elevation and construction of the frontage of all buildings or any class of buildings, hereafter to be erected or re-erected shall, in respect of their architectural features, be such as the Corporation may consider suitable to the locality; or(ii)that, in any localities specified in the notice, there shall be allowed the construction of only detached or semi-detached buildings or both and that the land appurtenant to each such building shall be of an area not less than the area as specified in such notice; or(iii)that, the minimum size of building plots, in particular localities, shall be of a specified area; or(iv)that, the construction shall not be more than a specified number of houses on each acre of land in any locality specified in such notice; or(v)that, in any street, portions of street or localities specified in such notice, the construction of slopes, warehouses, factories, huts or buildings, designed for particular uses shall not be allowed except with the special permission of the Commissioner granted in accordance with general regulations framed by the Standing Committee in this behalf and subject to the terms of such permission only.(2)The Commissioner after receiving the objection within the specified period shall send the same to the Standing Committee and the Standing Committee shall consider all objections so received and shall submit a report with a statement of objections received and of its opinion thereon to the Corporation.(3)Within a period of two months after the receipt of the report referred to in Sub-section (2), the Corporation shall submit all the documents referred to therein with a statement of its opinion on such report to the Government.(4)The Government may pass such order with respect to such notice containing declaration as it may think fit.(5)The declaration as confirmed or modified by Government in their order under Sub-section (4) shall be published in the Gazette and shall take effect from the date of such publication.(6)No person shall erect or re-erect any building after publication of notice under Sub-section (1) until it is published under Sub-section (5).
