Section 89 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
89. Tests.
(1)Whenever there is insufficient evidence of compliance with the provisions of these regulations or evidence that any material or method of design or construction does conform to the requirements of these regulations or in order to substantiate claims for alternative materials design on methods of constructions, the Authority may require tests sufficiently in advance as proof of compliance. Those tests shall be made by an approved agency at the expenses of the owner.(2)Test methods shall be specified by these regulations for the materials or design or construction in question. If there are no appropriate test methods specified in these regulations the Authority shall determine the test procedure. For method of tests for building materials reference may be made to relevant Indian Standards as given in the national Building Code of India, 1983 published by the Indian Standards Instruction.(3)Copies of the results of all such tests shall be retained by the Authority for a period of not less than two years after the acceptance of the alternative materials.Part-V Multi-Storeyed Buildings : Additional Requirements
