Section 109(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(3)Where occupancy certificate is refused by the Authority, reasons there of shall be communicated to the applicant and the same shall be published under Regulation 14. An appeal against such a decision will lie under section 18 or 103 of the Act. The Appellate Authority shall be competent to seek the views of, and implead as parties, authorities in charge of public utility services, Competent Authority, as provided under the Act, under the Orissa Apartment Ownership Act, 1982, and apartment owners. Where non-provision of public utilities is likely to affect other residents, such residents can also be impleded as parties.Part-VI Special Requirements for River Front Zone
