Section 33 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
33. Minimum size of plot.
(1)No construction of a building for residential purpose in areas other than basti area and development scheme area shall be permitted on a plot which has an area of less than 54 square meters, or a width less than 6.0 metres or an average depth of less than 9.0 metres.(2)In the case of group housing schemes/plotted development schemes, the Authority may relax the requirements of the plot size as specified in sub-regulation (1) above to such extent as it may deem necessary, but in no case it shall be less than the minimum prescribed under Indian Standard Number 8888 of 1993 as mentioned is Schedule-II.(3)For industries other than service industries and industrial estates, the minimum size of the plot shall be 400 square metres.(4)In the case of service industries and industrial estates the minimum size of the plot shall be 200 square metres.(5)In commercial areas, the minimum plot size of the shop shall be 18.0 sq.mtr. with a minimum width of 3.0 metres provided that kiosks shall not be considered as shops.(6)In case of plots for assembly occupancy other than cinema (in existing built up areas) the minimum size of the area shall be not less than 500 square metres and the minimum width of the plot shall be 16 metres and it shall front on a street having width of not less than 12 metres.(7)The minimum plot size of cinema/theatre buildings shall be 0.6 acre for seating capacity of 500 persons and 0.75 to 1.00 acre for larger capacity with essential parking facilities. It shall front on a street having width of not less than 9 metres.(8)In case of plots for institutional/ religious occupancy, the minimum area of the plot shall be 350 square metres with a minimum width of 12 metres.
