Section 75(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(3)Where a plan had been approved in relaxation of the norms of earlier Regulations, through compounding or otherwise, and subsequently new construction has been taken up without plan approval, or, where, permission for fresh construction is sought for, the stipulations of the present Regulation shall apply.Illustration - If additional FAR is requested for, then, the present stipulations regarding setback, coverage, and height restrictions shall apply.
