Section 23(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(3)Wherever the authority finds any building or portion thereof to be unsafe, it shall, in accordance with established procedure for legal notice, give the owner and occupier of such building a notice in writing stating the defects thereof. The notice shall require the owner or the occupier either to complete necessary repairs or improvements as directed in the notice or to demolish and remove the building or portion thereof within a specified time mentioned in the notice.
