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State of Odisha - Section
Section 18 in The Orissa Development Authorities Rules, 1983
18. Fee for application for permission.
- Every application submitted under Sub-section (1) of Section 16 for building operation or development, shall be accompanied by a fee as specified in the table below :[Table [Substituted vide H.U.D. Notification No. 44545/HUD. dated 22.11.2002.]| Sl. No. | Details of construction & area | Fee in rupees |
| (1) | (2) | (3) |
| (A) | Fee for development of land | @ Rs. 0.50 per Sq. mtr. |
| (B) | Fee for building operation | |
| (i) | For residential building (covered area on all floors) | |
| (a) upto 100 sq. meters | Rs. 150.00 | |
| (b) above 100 and upto 150 sq. meters | Rs. 225.00 | |
| (c) above 150 and upto 300 sq. meters | Rs. 300.00 | |
| (d) for every additional 50 sq. meters or part thereof | Rs. 300 00 | |
| (ii) | For Commercial buildings (Business, Mercantile, Shops,Hotels, Public Assembly Buildings, Show Rooms, Business Offices,Godowns, Warehouses, Banks, Cinemas, Theatre, Clubs, etc.) :(Covered Area on all floors) | |
| (a) upto 20 sq. meters | Rs. 250.00 | |
| (b) above 20 and upto 50 sq. meters | Rs. 375.00 | |
| (c) for every additional 50 sq. meters or part thereof | Rs. 500.00 | |
| (iii) | For Industrial buildings (Covered area on all floors) | |
| (a) upto 150 sq. meters | Rs. 750.00 | |
| (b) for every additional 150 sq. meters or part thereof | Rs. 500.00 | |
| (iv) | For Public buildings (Educational) Religious, Charitable,Government of Local Bodies uses) : | |
| (covered area on all floors) | @ Rs. 0.50 per Sq. mtr.] |