Section 25 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
25. Construction near protected monuments.
(1)No construction or re-construction of any building, within a radius of 100 meters, or such other higher distance from any archaeological site, as may be decided by the Archaeological Survey of India and Orissa State Archaeology from time to time, from the outer boundary of a declared protected monument shall be permitted.(2)No construction above 1st floor and above 7 (seven) metres shall be allowed beyond a radius of 100 metres and within a radius of 300 metres of such monuments.(3)The construction or reconstruction of any building under sub-Regulation (2) shall not be above 7 ( Seven) metres of total height.(4)If a building or premises, not covered under The Ancient Monument Preservation Act, 1904, or The Ancient Monuments and Archaeological Sites and Remains Act, 1958, in the opinion of the Vice Chairman, is of historical or architectural interest, and is in danger of being demolished or altered or likely to be affected in its character by a development, the Authority shall not grant any permission for construction over any land situated near the said building or premises. He shall refer the plan to the Art Commission, whose decision shall be final for the Authority.(5)These provisions shall apply mutatis mutandis in respect of archaeological sites notified by the Art Commission and other competent authorities.(6)An appeal against the decision under Sub-clause (4) shall lie under Section 18 of the Act.
