Section 60 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
60. Roofs.
(1)The roof of a building shall be so constructed or framed as to permit effectual drainage of the rain water there from by means of sufficient rain water pipes of adequate size, wherever required, so arranged, joined and fixed as to ensure that the rain water is carried away from the building without causing dampness in any part of wall or foundation of building or those of an adjacent building and also without causing annoyance or an inconvenience to neighbours or passers-by.(2)The Authority may require rain water pipe to be connected to a drain or sewer or to a covered channel formed beneath the public footpath or to the road gutter on in any other approved manner, without causing any damage to the property of the Authority or the Urban Local Body.(3)Rain water pipes shall be affixed to the outside of the external walls of the building or in recesses formed in such external walls or in such other manner as may be approved by the Authority.(4)The rain water and household refuse water shall be channeled to the road side drain and in no case the same shall be allowed to flow into the neighbouring plot. The Authority shall have the power to require the owner to undertake drainage work as deemed necessary at the owner's own expense.
