Section 14 in The U.P. (Regulation Of Building Operations) Rules, 1985
14. Principles for the grant or refusal of building permit. -
(1)On receipt of the application for erection, re-erection, making material change, or alteration of the building the Prescribed Authority, shall(a)verify the facts mentioned in the application and in its annexures and satisfy that it contains the required particulars and is in proper form,(b)satisfy about the title of the applicant over the land and the building as the case may be; and(c)judge the propriety of the matter from technical, and administrative point of view and that it does not violate any legal provisions.(2)Thereafter the Prescribed Authority may either sanction or refuse the proposals or may sanction them with such modification or directions as it may deem necessary and thereupon shall communicate the decision to the applicant in Form G.(3)In the case of refusal, the Prescribed Authority shall state the reasons and relevant provisions of the rules which the plans contravene. The Prescribed Authority shall, as far as possible, point out all the objections to the plans and statements in the first instance itself.(4)The applicant may then resubmit the plans/statements modified in the light of the objections raised. The procedure for according sanction or refusal as laid down for the first submission of the plans/statements shall then mutatis mutandis apply.
