Section 21 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
21. Hazardous Building.
(1)if the Vice Chairman, after causing an inspection by himself, or his representative, is of the opinion that it is necessary to do so, may declare any building existing, completed, or under construction, hazardous.(2)Before such declaration, a show cause notice shall be issued giving 15 days' time to the last known owner(s) or occupant(s) of the building. A copy of the notice shall also be published through affixture at the site. Either of the notices shall be deemed to be adequate. The notice shall also be published under Regulation 12. The show-cause, if any, received, shall be considered before passing an order under sub-clause (1) above.(3)Where action lies under Section 91 of the Act, action shall be initiated forthwith.(4)After such declaration under Sub-Regulation (1), the Vice Chairman of the Authority shall inform the matter, to the Sub-Divisional Magistrate having jurisdiction under Section 133 or 144 of the Code of Criminal Procedure, to take appropriate action.(5)These facts shall be notified under Regulation 12.
