Section 121 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
121. Compounding amount.
(1)The compounding amount shall be such as may be decided by the Authority with approval of the Government from time to time.(2)At least 50% of the compounding amount shall be utilised for development of public utility services, and protection of heritage sites and structures.(3)The instances of compounding, the compounding amount collected, and the amount utilised for development or deposited with agencies of public utility services shall be published in the public notice in the manner referred to in Regulation 14.Part-X Removal of Unauthorised Constructions
