Section 110(a) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(a)Prior to according permission for development in river front area the developer shall be required to submit landscape showing location of trees and other attendant features plan for approval of the Authority. The landscape plan will form an integral part of the permission under these regulations.(i)Residential Buildings - The height coverage, setback & FAR of residential buildings in river front zone shall be with respect to the width of the approach road and the plot size as given in the following.
