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State of Odisha - Section

Section 46 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

46. Height of a building.

(1)The height of the building shall be governed by the limitations of, Floor Area Ratio, open space (setbacks), and the width of the street facing the plot described as detailed below :
(a)The maximum height of a building shall in no case exceed 1.5 times [the width of the road to which the plot abuts] + the front setback] provided.
(b)If a building abuts on two or more streets of different widths, the building shall be deemed to face upon the street that has the greater width and the height of the building shall be regulated by the width of the street.
(2)Notwithstanding anything contained under Sub-Regulation 90.No building exceeding 12 meters in height shall be permitted in the areas with old infrastructure as may be decided by the Authority from time to time.
(3)Notwithstanding any thing contained in Sub-Regulation (1) & (2) the height restrictions with respect to approach Funnels and Transitional area of Airport as detailed in Table-11 & 12 shall be adhered to;Height Restriction with Respect to Approach FunnelsTable-11
Distance from nearest runway end (in meters) Maximum permissible height above the elevationof the nearest runway end (in meters)
Upto 360 0
361 to 510 6
511 to 660 9
661 to 810 12
811 to 960 15
961 to 1110 18
1111 to 1260 21
1261 to 1410 24
1411 to 1560 27
More than 1560 30
Height Restriction with Respect to Transitional AreaTable-12
Distance of the inner boundary of thetransitional area (outer boundary of the Air Port) [Meters] Maximum permissible height above the elevationof the Air Port reference point(meters)
Up to 21 0
22 to 42 3
43 to 63 6
64 to 84 9
85 to 105 12
106 to 126 15
127 to 147 18
148 to 168 21
169 to 189 24
190 to 210 27
More than 210 M 30
(4)Notwithstanding anything containing in these regulations no Radio Ariel, T.V. Antenna or such similar type of installations exceeding 152 metres in height shall be erected without prior permission of the concerned Civil Aviation Authority.
(5)No building structure or installation exceeding the height indicated in the above Tables shall be permitted unless the applicant produces a 'No-Objection Certificate' from the Airport Authority.