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[Section 112]
[Entire Act]
State of Odisha - Subsection
Section 112(8) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
| Use zone | Use permitted | Upto 30% of the area to be permitted on specialconsideration | Use prohibited |
| (1) | (2) | (3) | (4) |
| Residential Use Zone | 1. Residential, Hostel, Boardinghouses with density limitations, if any.2. Schools3. Health clinics4. Social, cultural andneighborhood, recreational institutions with adequate parkingfacilities5. Public utilities and publicbuildings6. Non-commercial agriculturalgardens, nursery and green houses7. Any neighborhood recreat on usesincluding clubs and other semi-public recreational uses.8. Accessory uses clearlyincidental to residential use (except service uses) which willnot create a nuisance or hazard.9. Customary home occupation if the area for such use does notexceed 25 percent of the total floor area of the dwelling andthere shall be no public display of the goods. | 1. Places of worship2. Professional, Commercial,Government and Semi-Government offices, Institutions3. Service uses and shops4. Hotels, Hospitals and Sanatorianot treating contagious diseases mental patients, if setback andcoverage of plots are such as not to constitute nuisance to theresidential area.5. Colleges and ResearchInstitutions of noncommercial nature, if the building is locatedat a distance of not less than 8 metres. From the boundary of theplot6. Rearing of poultry and cattlefor noncommercial use if no bird or animal is Housed closer than6 metres of a Dwelling.7. Removal of gravel, clay sand orstone for development of site which will not result in thestagnation of water or cause other nuisance.8. Bus stop9. Petrol filling Station on roadsof 12 metres. Or more width if they fulfill other requirementlaid down in this connection.10. Service Industries and storageyards incidental to main use.11. Crematories and electriccrematorium,12. Philanthropic uses13. Places of entertainmentincluding cinema house can be permitted provided these arelocated on the important roads of not less than 12 metres. Widthand no traffic problems are created.14.The planning Authority inconsultation with the Director of Town Planning, Orissa, canallow increased residential density, if in its opinion thepurposed densities are desirable and necessary.15. Service industries/ Cottage industries. | 1. Slaughter houses, Industries2. All uses not specifically permitted |
| 2. (a) Commercial Use Zone (Central Business District) | 1. Retail shop2. Business and ProfessionalOffices3. Services uses like Hair cuttingSaloons, tailoring shops, beauty parlour, laundry and drycleaning shops, etc.4. Restaurants, hotels and eatinghouses5. Boarding houses, social andwelfare institutions6. Clinics, public utilities andbuildings.7. Parking lots.8. Public recreational uses.9. Meat, fish, Vegetable &Fruit markets.10. Wholesale & retail shops11.Wholesale storage yards.12. Weigh bridge & other uses incidental to main use. | 1. Place of entertainment andrecreational uses.2. Place of worship3. Petrol filling and servicestation.4. Service garage provided they donot directly about the main road.5. Bus stop6. Printing presses employing notmore than 10 persons.7. Government and Semi-Governmentoffices/institutions8. Bank offices.9. Residence no floor other thanground floor.10. Hotels | 1. Polluting industries.2. All uses not specificallypermitted in the column (2) and (3)3. Large scale storage of petroleum materials expecting inarea, specifically earmarked for the purpose. |
| (b) Zonal Commercial Area, (District Centre) | 1. Retail shops2. Restaurants & eating house3. clinics/nursing homes4. Business & professionaloffices and institutional.5. Parking lots.6. Weekly market7. Public utilities and services8. Hotels9. Parks, playgrounds, clubs10. Service industries like motor garage workshop radio andtelevision repairing shop alike. | 1. Government offices in other thanground floor2. Professional offices other thanground & first floor.3. Bus stop.4. Printing Press employing notmore than 10 employees.5. Banks6. Place of entertainment andrecreational uses7. Place of worship8. Petrol filling and servicestation9. Residences on floor other than ground floor | 1. Polluting industries2. All uses not specificallypermitted in columns (2) & (3)3. large scale storage of petroleum and other inflammablematerials excepting in areas, specifically earmarked for thepurpose. |
| (c) Street shopping and other supplying area. | 1. Retail shop.2. Business and professionaloffices3. Services uses like hair-cutting,saloons, tailoring industry and dry cleaning etc.4. Restaurants and eating houses5. Boarding houses, social andwelfare institutions.6. Clinics, public utilities andbuildings7. Parking lots.8. Floor, Rice meals not engaging more than 10 Horse Powermotors. | 1. Place of entertainment,recreational uses, hotels2. Government & Semi-Governmentoffices and institutions.3. Petrol filling station on roadsof 40 or more width.4. Coal and wood depot5. Service garages provided they donot directly abut the main road6. Service industries7. Printing Press | 1. Polluting industries2. All uses not specificallypermitted in columns (2) and (3)3. Large scale storage of petroleum and other inflammablematerials excepting in areas, specifically earmarked for thepurpose. |
| (d) Whole-sale Warehousing and Storage. | 1. Wholesale and retail shops.2. Wholesale and storage yard.3. Commercial and business offices4. Restaurants5. Public utilities and buildings6. Railway and road freight station7. Weigh bridge and other uses incidental to main | 1. Truck terminus and parking2. Schools, clinics, social andwelfare institutions3. Filling and service stations onroads of 12 metre or more width4. Government and semi Governmentoffices5. Residences on floor other Thanon Ground floor6. Junk-yards7. Places of entertainments | 1. Polluting Industries2. All uses not specificallypermitted in columns (2) and (3)3. Large scale storage of petroleum and other inflammablematerials excepting in areas, specifically earmarked for thepurpose |
| 3. Industrial use zone, light manufacturing industry, serviceindustry and medium industry. | 1. Industries which will not causeexcessive or objectionable noise, vibrations, smoke, gas, fume,odor, dust effluent and objectionable conditions.2. Warehousing and storage ofmaterials excepting these inflammable.3. Public utilities and buildings,Hotels, IT Centres.4. Parking, loading, unloadingareas must be provided for all uses.5. Bus and Truck terminal6. Railway and Road freightterminals7. Petrol filling and servicingstations on roads of 40' or more width provided they fulfillother requirements laid down in this regard8. Residential use for managerialand staff in consistent with size of the industry9. Junk-yards10. Railway siding11.Canteen and recreationalfacilities for the employees12. Institutional and utility use incidental to the main use | 1. Hotels and canteens incidentalto the main use.2. Bone mill, leather tanning3. Animal fat, drystuff4. Slaughtering of animal andconnected use.5. Light industries, causingobjectionable noise, vibration, gas, fume, smoke, odour, dust andother objectionable conditions6. Coaltar and allied industries7. Distilleries and breweries8. Acid and fertilizer9. Ammonia and bleaching powerindustries10. Industrial, alcohol andlimelium11. Residential use for choukidar and guards | 1. Polluting industries2. General Residence3. General business unlessincidental to and one the same site with one industry.4. Any manufacturing establishmentdetrimental by way of nuisance or hazard5. All uses not specifically permitted in column 2 & 3 |
| 4. Administrative Use Zone. | 1. Local, State and Central Govt,offices2. Research Institutions, Socialand Cultural Institutions3. Public utility buildings.4. Uses incidental to Govt,offices.5. Local Municipal offices | 1. Residential and other uses whichin no way causing any nuisance and hazard, (incidental to mainuse)2. Hotels /Hostels3. Retails shops/ shopping complex4. Bus and Railway Passengerterminals5. Commercial use | All uses not specifically permitted in Column (2) and (3) |
| 5. Institutional and utility use zone | 1. Educational and MedicalInstitutions, Research institutions2. Hotels / Hostels3. Social and cultural institutions4. Monuments and religiousinstitutions5. Local municipal and communityfacilities, public utility buildings6. Radio transmitters and wireless stations | Residential and other uses (whichin no way cause any nuisance and hazard incidental to main use)Bus Stop | All uses not specifically permitted in Column (2) and (3) |
| 6. Open space use zone | 1. All recreational uses includingparks, play grounds, parkways, picnic spots, stadium2. Special educational andrecreational areas3. Bus and Railway passengerterminals and car parking area4. All residential uses subject to fulfillment of conditionspecified in Regulation 112(4) | 1. Out-door theatres, restaurantsand selling of eatables.2. Public utility and municipalfacilities3. Uses clearly incidental usewhich will not create nuisance and hazard4. Dwelling for watch and ward staff | All uses not specifically permitted in column (2) and (3). |
| 7. Transportation use zone | Roads and road transport depots andparking areasBus terminus and bus stopParking lotsDevelopment of traffic islandsTruck terminusExpansion of existing railway and aerodrome | 1. All ancillary activity and facilities within the bus standand truck terminus, railways and aerodrome | All uses not specifically permitted in column (2) and (3) |
| 8. Green-belt zone | 1. Agriculture and Horticulture2. Diary and poultry farming ,milkchilling centre farm houses and there accessory buildings3. Brick, lime-kiln and removal ofplay beyond distance of a half mile from developable area4. Burial and cremation grounds5. Trenching grounds6. Construction of building bygovernment/ development authorities beyond the existing developedbasti area7. Building construction over plotcovered under town planning scheme and conforming uses8. Normal expansion of land uses only in the existinghomestead land of the villages subiect to condition laid down bythe authority | 1. Houses incidental to place ofworship (Dharmasala, lodging, rest shed etc)2. School and libraries educationaland cultural buildings3. parks and other recreationaluses4. Storage processing and sale offarm products5. Servicing and repair of farmmachineries and the sale of agricultural supply6. Small scale fertilizerchemicals, alcohol and distillery industry7. Institutional uses incidental to the main use | |
| 9. River Front zone | 1. Residence, Hostel, Boardinghouses with density limitation.2. Health clinic, Nursing homes,Hospitals, Diagonistic Centres not contagious diseases, Gymnasiumand places of recreation.3. Educational & MedicalInstitutions, Research Institutions, Religious institutions,socio-cultural institutions4. Govt, and Semi-Govt. Offices.5. Public Utility, and Buildings.6. Retail shops, Business andProfessional Offices, Restaurants, Hotels, Lodgings.7. Library, Museums and TouristPlace, Memorial, Water Sports complex with provision of adequateoff-street parking8. Parking lots, organized openspaces, swimming pool with adequate drainage facilities, picnicspots.9. Bus stops/boys bus terminals.10. Service Units like Hair CuttingSaloon, Tailoring, Dry Cleaning11. All other uses essentially incidental to the main usespecified at point 1 to 10 subject to such conditions to be laiddown by the Authority. | 1. Cinema halls, Theatre, providedthey fulfil other requirements and with sufficient parkingfacility2. Petrol filling station withoutservicing facilities of vehicles3. Places of entertainment such asVideo Game Parlour4. Crematorium and Burial groundsand burning ghat with sufficient open space around for plantationand development of green space.5. Printing Press. | Any other use specifically not permitted |
| 10. Natural drainage channel zone | Agriculture | Horticulture | No construction of any kind |