Section 17 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
17. Deviation during construction.
(1)Any alteration which exceeds the maximum permissible FAR, covered area, height and reduces the minimum required parking space and the public utility services which amounts to deviation, shall not be permissible.(2)Minor alterations like shifting and enlarging of doors and windows, non-structural pillars and partition walls, which do not affect structural stability, or which do not conflict with these Regulations, may be undertaken by the owner and shall be reported to the Authority from time to time. Such alterations shall be clearly stated in the completion certificate. The decisions, if any, of the Authority, regarding the alterations so made shall be final.(3)Subject to the provisions of sub-Regulation (2), any deviation from the approved plan of construction shall not be permitted.
