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State of Uttar Pradesh - Section

Section 5 in U.P. Housing and Development Board Regulations, 1982

5. Application for building permit -

5.1Building permit required. - No person shall in any area for which a housing or Improvement Scheme has been notified under section 28 of U.P. Avas Evam Vikas Parishad Adhiniyam or in which any such scheme is in force, erect, re-erect or make meterial alteration or demolish any building or cause the same to be done without first obtaining a separate building permit for such building activity from the Authority.
5.2Every person who intends to erect, re-erect or make meterial alteration in any place in building or part thereof within the jurisdiction of the Authority shall give application in writing to the Authority in the prescribed form (See Appendix 'B'). Such application shall be accompanied by plans and statement in triplicate, as required under Regulation No. 6.2. The Plans may be of ferro-print, Ammonia print semi-dry or photographic prints of which at least one set of plans shall be cloth-mounted. The mounted set shall be retained in the office of the Authority for record after issue of a permit or a refusal.
5.2.1. Size of Drawing Sheets. - The sizes of the drawing sheets of key-plan, site-plan, layout plan etc., shall be any of those specified in table no. 1 below:
TABLE 1 - Drawing Sheet Sizes
Serial No. Designation Trimmed Size
1 A1 841 × 11.89
2 A2 594 × 841
3 A3 420 × 594
4 A4 297 × 420
5 A5 210 × 297
5.2.2. Recommended Notation for Colouring Plans - The plan shall be coloured as specified in table No. 2 below:
TABLE 2 - Colouring notations of plansPlan
S. No. Items White plan Blue Print Ammonia Print
1 Plot lines Thick Black Thick Black Thick Black
2 Open spaces No Colour No Colour No Colour
3 Existing works Black White Blue
4 Work proposed to be demolished Yellow hatched Yellow hatched Yellow hatched
5 Proposed work Red Red Red
6 Drainage and Sewerage work. Red dotted, Red dotted Red dotted
7 Water supply work Black dotted thin Black dotted thin Black dotted thin
5.3No application referred to in Regulation No. 5.2 shall be valid unless and until the person giving the application has paid such fees to the Authority as are fixed. An attested copy of receipt of such payment shall be attached with the application.
5.4In the event of a building permit not being issued the fees so paid shall not be refunded to the owner, but he shall be allowed to resubmit the plans without any additional fees, after complying with all objections of the Authority within a period of one year from the date of receipt of the objection order, by the owner, after which fees shall have to be paid.
5.5No application for building permit is necessary for the following alterations (See Regulation 3.3.4), provided they do not violate any provisions regarding general building requirements, structural stability and fee safety requirements of the Regulations.
(a)Providing intercommunication doors;
(b)Providing Non-structural partitions;
(c)Gardening-excluding garden structures;
(d)White washing where architectural control regulations are not in force.
(e)Painting-where architectural control regulations are not in force.
(f)Re-tiling and re-terracting;
(g)Plastering and patch work;
(h)Re-flooring;
(i)Boundary wall if it is constructed of a design approved by the Authority -
5.6No building permit is necessary for carrying out works by any department of the Central/State Government or any local body having jurisdiction of any works for the purpose of inspecting, repairing or renewing any Sewers, mains, pipes, cables or other apparatus.