Section 104 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
104. Departure from approved plan.
- If during the construction of a building any substantial departure from the approved plan is intended to be made by way of internal alterations or modifications, which will increase the potential occupancy, prior sanction of the Authority shall be obtained. The revised plan showing the deviation shall be submitted and the procedure laid down in these Regulations shall apply to such revised plan.
