Section 118(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(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
