Section 119(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)Any deviation pertaining to unauthorised development shall not be compounded :(i)where construction has been undertaken on Government land or land belonging to local body or a land not owned by the person undertaking such development;(ii)where FAR or height has been exceeded or front setback has been reduced from the prescribed norms under these regulation and/or charges for public utility services has not been deposited;(iii)where development has been undertaken un-authorisedly within the prohibited limits of any ancient or archaeological monuments or where such developments interfere with the natural drainage of the locality;(iv)where development has been undertaken unauthorisedly over the area earmarked or approved for parking; and,(v)where road or drain whether public or private, whether constructed or natural, has been encroached.
