Section 119(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(3)The Authority may, either before or after the institutions of the proceedings under the provision of the Act compound any offence :(i)where development has been undertaken without permission, but within the frame work of use restrictions and the provisions of these Regulations applicable to the concerned plot;(ii)where development has been undertaken in deviation of the approved plan, but within the framework of the use restriction and the provisions, norms, and stipulations of these Regulations; and(iii)The Authority may however compound deviations upto 5% (five percent) beyond the permissible norms of these regulation with respect to coverage, side and rear setbacks .
