Section 52(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(3)In case of sandstone structure with Kalinga style roofs, all fees other than the charges for public utility services shall be charged at half the rate. The Art Commission alone will be competent to decide what constitutes Kalinga style architecture and to decide whether a building conforms to such architecture.Part-III Requirements for Paths of Buildings and for Special Occupancies
