Section 93 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
93. Application for construction of multi-storeyed building.
(1)Every application for approval of the site and building plan and permission to construct or reconstruct or alter or add to, a multi-storeyed building shall, in addition to the prescribed scrutiny fee under the rules and other ferns as prescribed by the Authority from time to time and the applicable particulars required, be accompanied with the following further particulars, namely :(i)A key plan showing :(a)the means of access from the street or streets to all the buildings existing and proposed at the site, to the parking space and facilities provided at the site for scavengers and fire protection;(b)the spaces to be left around the building for access, parking, circulation of air, light and other amenity;(c)the disposal system of storm and domestic refuse water; and(d)a rain water harvesting structure;(ii)Building plans showing :(a)floor plan of all floors and covered area indicating clearly size and spacing of all framing members and sizes and arrangement of rooms and the position of stair-case, ramps, lift, wells and circulation spaces etc.;(b)longitudinal cross section of the building including size of footings, basement and super structure framing members and details of building and room heights and of staircase etc.;(c)plans and sectional details of water supply, drainage and sewerage system of the building;(d)internal electrical design;(e)the general lay-out of the columns and load bearing walls; and;(f)a landscape plan showing the area to be developed as lawn, garden, plantation etc.(g)location and provision of Fire Prevention related equipments like hydrants, hose reals, fire extinguishers, vehicular access and refuse area.(iii)No Objection Certificate :(a)In case of buildings having more than four floors or 15 [fifteen] metres and above height, from the Chief Fire Officer having jurisdiction to the effect that the applicant has agreed to provide the fire fighting measures for the building as prescribed in the National Building Code and to the effect that the plan referred above provides access for easy movement of fire service vehicles in case of a fire hazard in future; and(b)In all multi-storeyed buildings, the Chief Officer of the Archaeological Survey of India in case of any portion of the plot or site of the building or its boundary exist within 300 (three hundred) meters of the boundary line of any old temple of historical monuments or site of archaeological importance, or heritage site.(c)Public Health Engineer Department with regard to adequacy of water supply and sewerage.(d)CESCO with regard to supply of electricity.(e)Respective Municipal Corporation/Urban Local Body/ Panchayat Samiti with regard to approach road and adequacy of drainage.(iv)The clearance certificate in original issued by the Authority as referred to in Regulation 92 (2).(v)Statement and calculation sheets with regard to the plot area, floor wise details of spaces under various categories like apartment or office spaces, lobby circulation, staircase, lift, mezzanine space, balconies and details of such area which are to be exempted from calculation of floor area ratio, and;(vi)A certificate from a Registered/Empanelled Civil / Structural Engineer with regard to details of structural plan and structural design including soil test certificate of the proposed multi-storeyed building. Provided further that while preparing the structural plan/design following aspects should be taken into account :(a)The loads and forces including seismic forces and wind loads which are to be taken into account for structural design of building shall be in accordance with the Section-I (Loads) of Part-VI (structural design) of the National Building Code of India, 1983.(b)The structural design of foundations and elements in Substructure and super structure of wood, masonry, reinforced and pre-stressed concrete and steel shall be in accordance with Section-2 (foundation), Section-3 (wood), Section-4 (masonry), Section-5 (concrete) and Section-6 (steel) of Part-VI (structural design) of the National Building Code of India, 1983.(2)All plans, drawings, statements, design details shall bear the signature of the applicant and shall be duly countersigned by a registered Architect. All documents and plans related to structural designs, shall bear the full name and full signature of a Structural Engineer. Plans and documents related to sanitary arrangements shall bear the full name and full signature of a Public Health Engineer.Note : (a) The registered Architect who has prepared the plan shall put the registration number and seal on all plans and documents signed by him and shall also furnish a certificate to the effect that he shall supervise the construction of the building and shall be responsible for any deviation from the approved plan.(b)The Structural Engineer, who has prepared the structural design, shall put his seal, and address on all the documents signed by him and shall also furnish a certificate to the effect that he shall supervise the structural part of the construction and shall be responsible for any structural failure except caused by unprecedented natural calamities in Form-X.(c)All aspects related to structural design, building surface, plumbing, electrical installation, sanitary arrangements, fire protection shall adhere to the specification, standards and code of practice recommended in the National Building Code of India, 1983 and any breach thereof shall be deemed to be a breach of the requirements under these Regulations.
