Section 32(6) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(6)If the width of the existing means of access is less than the prescribed in these regulations, the Authority may require the applicant to either gift free of cost the land required to achieve the minimum width of means of access to the concerned Corporation/ Municipality/Notified Area Council in case of urban area and to the Gram Panchayat in case of areas outside Municipal Limits or keep open to the sky such strip of land as it may deem necessary in order to facilitate widening of the existing means of access to the standard width to the future date, provided that the permissible coverage shall be in relation to the size of the plot before free gifting such strip of land;
