Section 26 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
26. Responsibilities under the regulations.
(1)Approval of plans and acceptance of any statement or document pertaining to such plan shall not exempt the owner or person or persons under whose supervision the building is constructed from their responsibilities imposed under these Regulations, or under any other law for the time being in force.(2)Approval of the plan would mean granting of permission to construct under these Regulations only and shall not mean among other things:(i)the title over the land or building ;(ii)easement rights;(iii)variation in area from recorded area of a plot or a building;(iv)structural stability ; and(v)workmanship and soundness of materials used in the construction of the buildings.(3)The approval or permission shall not bind or render the Authority liable in any way with regard to the matter specified in Clauses (i) to (v).
