Section 10 in U.P. Housing and Development Board Regulations, 1982
10. Notice for commencement of building work
-10.1The owner, upon commencement of his work under permit shall give notice to the Authority that he starts the work in prescribed pro forma given in Appendix-E and the the Authority shall cause inspection of the work to be made within 14 days following the receipt of notice to . verify that the building has been located in accordance with the sanctioned plans. If however, the Authority fails to make the inspection within the specified period, it shall be presumed that the Authority has no objection to the construction.10.2powers of entry in buildings:The Authority may authorise any person to enter upon any site or building with or without assistants or workmen for the purpose of -(a)making an enquiry, inspection, measurements or survey or taking levels of such site or buildings.(b)examining works under construction or ascertaining the course of sewers or drains;(c)ascertaining whether any site is being or has been developed or any building is being or has been erected in contravention of any clauses of these bye-laws :Provided that no entry shall be made except between the hours of sunrise and sunset and without giving not less than twenty four hours written notice to the occupire or if there is no occupier to the owner of the building or land.
