Section 105 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
105. Inspection.
(1)The Vice-chairman of the Authority or his authorised representative shall inspect the building from time to time during construction.(2)If at any stage of construction it is noticed that there is possibility of threat to the structural stability of a multi-storeyed building on account of addition of extra loads, both horizontally and vertically, addition of extra floors or poor construction practices by using low quality materials etc., the Authority shall get the building inspected by its own technical personnel or by engaging experts from reputed institutes or farms. The expenditure incurred in this connection shall be realised from the builder or owner of the building.(3)The authorised technical person or the expert engaged for the above purpose shall inspect the building and carry out such tests if required, as per the provision of NBC and submit a report mentioning the details of findings to the Authority.(4)If the Authority, after carefully examining the report as referred to in Clause-3 above, feels that actually there is threat to the structural stability of the building, the Authority shall declare the building unsafe for human habitation and cause disconnection of water supply and electricity to the building and initiate action for demolition of the building. The decision of the Authority in this regard shall be published as referred to in Regulation 14.(5)An appeal against an order made under sub-clause (4) above shall lie under section 103 of the Act.
