Section 6(g) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(g)A refundable fee for the likely cost of public nuisance payable to the urban local bodies under Section 345 of the Orissa Municipal Act, 1950, in case debris or construction materials are stacked in public places leading to public nuisance, to be decided by the Committee constituted under Regulation 7(3), proportionate to floor area.
