Section 118 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
118.
(1)Where the plots have been carved out and disposed off without permission of the Authority or in violation of the approved lay out plan, no building permission shall be granted over such sub-plots :Provided that building permission over such sub-plots may be considered by the Authority after regularization of such lay out.(2)No regularization of unauthorised lay outs as referred above shall be made by the Authority;(i)Where the unauthorised lay outs have been made encroaching Govt. land or land not owned by the applicant.(ii)Where lay out has been made on a low-lying area or on a natural drainage channel.(iii)Where the land use of the lay out is not in conformity with use prescribed in Development Plan,(iv)Where minimum road width has not been provided.(3)Provided that regularization can be made;(i)(a)if every plot owners whose plot abuts a road which is less than required width of 6 mtrs in case of access road or 9 mtrs and above in case of a collector road shall free gift 50% of the shortage of the width of the road land to the concerned Local Body/ Authority where the plot exists for widening of the road to the required width; and(b)if the applicants/ owners of the sub divided plots shall develop or cause to develop necessary infrastructures likes roads, drains & culverts at their own cost to the satisfaction of the Authority.(ii)In case where the above mentioned road width has not been provided with other community facility and roads, drains or culverts are not developed the applicants/ owners of the plots shall deposit compounding fee at the rate to be decided by the Authority with prior approval of the Government for the land covered under plots with the Authority for such infrastructural development.Part-IX Compounding
