Section 2 in The U.P. (Regulation Of Building Operations) Directions, 1960
2.
(i)Every person required to take permission under Section 6 of the Act shall make an application in writing to the Prescribed Authority in the form prescribed from time to time by the Controlling Authority and such application shall be accompanied by such plans and statements in triplicate as are detailed thereafter in Direction Nos. 3 and 4. The plans, may be ordinary ferroprints of which one set will be mounted on cloth. The mounted set shall be maintained in the office of the Prescribed Authority for record.(ii)No application shall be entertained unless it is accompanied with a receipt indicating the deposit of the prescribed charge.
