Section 6 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
6. Application for Building Plan.
- Any person who intends to erect, re-erect or make alterations or additions in any building or demolish any building, shall apply to the Authority in Form-I. Basing on this form, the authority may prescribe separate formats for different category of buildings and group housing.Such application shall be accompanied by the following documents.(a)Four copies of plans, duly signed by the persons who have prepared them, the builder and the applicant, showing,-(i)Site plan(ii)Layout plan with road(s);(iii)Plan of all floors;(iv)Four side elevations;(v)Sections;(vi)Area statement; and(vii)Plan for sewerage/drainage disposal.(b)Evidence, like record of rights (ROR) or a civil Court decree that the applicant has prima facie right title and possession over the land on which the building is proposed to be constructed. In case of the building proposed to be constructed on land classified as agricultural in the ROR permission from the Revenue Authority for conversion to non agricultural purposes as provided under Section 8A of Orissa Land Reforms Act, 1993.(c)In case the applicant is a trust, group of persons, partnership, or a company, a registered agreement between the holder of the right, title and interest and the applicant, valid under the Transfer of Properties Act, 1982 and Copies of the Agreement/Article of Association/Memorandum/By law.(d)Evidence in support of deposit of cost of public utility services.(e)No objection Certificate from the Orissa State Housing Board, for the additional constructions, in case the house is delivered by the said Board.(f)Additional charges payable by bank draft or account payee cheque (subject to realisation) proportionate to the floor area, and to be decided and notified by the Authority in advance.(g)A refundable fee for the likely cost of public nuisance payable to the urban local bodies under Section 345 of the Orissa Municipal Act, 1950, in case debris or construction materials are stacked in public places leading to public nuisance, to be decided by the Committee constituted under Regulation 7(3), proportionate to floor area.Explanation - if no fees are decided under paragraphs (f) and (g), no fee will be payable.
