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State of Uttar Pradesh - Section

Section 7 in U.P. Housing and Development Board Regulations, 1982

7. Fees for building permit

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7.1No application for building permit as referred to in Regulations 6.1 to 6.3 shall be deemed valid unless and until the person giving notice has paid fees as per regulation no. 7.2 and an attested copy of the receipt of such payment is attached with the application.
7.2Building Perinit fees - The scales of fees for building permit shall be as follow:
(i)Residential Building:
Covered area on all floors Fee
Towns with population less than 3 lac Towns with population more than 3 lac
1. Up to 100 Sqm. Rs. 35.00 Rs. 50.00
2. 100 Sqm. to 200 Sqm. Rs. 75.00 Rs. 100.00
3. above 200 Sqm. Rs. 150.00 Rs. 200.00
(ii)Commercial Business and Assembly Building -
(i.e. shops, show rooms, business offices, godowns, warehouse, banks, cinema, theatres, skating halls, clubs etc.)
Covered area on all floors Fees in Rupees
Up to 20 Sqm. Rs. 100.00
21 to 50 Sqm. Rs. 200.00
for every additional 50 Sqm. or part thereof charge at the rate of Rs. 200.
(iii)Public Buildings for Hospitals, Educational, Religious and Cheritable use.
Covered area on all floors Fees in Rupees
Up to 150 Sqm. Rs. 50.00
150 Sqm. and above Rs. 100.00
(iv)The fixation of these fees shall be governed by the following-
(a)for re-erection of existing buildings, the fees chargeable shall be the same as erection of new buildings.
(b)for additions and alterations in the existing buildings, the fees shall be chargeable on the added portions only on the same scale as for a new building,
(c)for revised plan of a building which the Authority has already sanctioned, the fees chargeable shall be 50 per cent of the fees chargeable on the original plan subject to a minimum of Rs. 31.00 and subject to the condition that the covered area of the building has not increased than in the original sanctioned plan and submitted to the Authority within the sanctioned period of the plan. The applicant shall have to deposit the original sanctioned plan with the authority.
7.3Withdrawal of application - The applicant may withdraw his application and plans at any time prior to the sanction and such withdrawal shall terminate all proceedings with respect to such application; but the fees paid shall, in no case, be refunded.