Section 8(1) in The U. P. Industrial Area Development Act, 1976
(1)For the purposes of proper planning and development of the industrial development area, the Authority may issue such directions as it may consider necessary, regarding-(a)architectural features of the elevation or frontage of any building,(b)the alignment of buildings on, any site.(c)the restrictions and conditions in regard to open spaces to be maintained in and around buildings and height and character of buildings,(d)the number of residential buildings that may be erected on any site,(e)regulation of erection of shops, workshops, warehouses, factories or buildings,(f)maintenance of height and position of walls, fences, hedges or any other structure or architecture constructions,(g)maintenance of amenities,(h)restriction of use of any site for a purpose other than for which it has been allocated,(i)the means to be provided for proper-(i)drainage of waste water,(ii)disposal of industrial waste, and(iii)disposal of town refuse.
