Section 179(2) in The U.P. Municipalities Act, 1916
(2)In any other case, the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may, within one week of the receipt of the notice required by Section 178, require a person who has given such notice to furnish a plan and specification of any existing or proposed building, or part of a building, or well together with a site plan of the land, with such reasonable details as the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may prescribe in its requisition, and in such case, the notice shall not be considered to be valid until such plans and specification have been furnished to the satisfaction of the [Municipality] [Substituted by U.P Act No. 12 of 1994.].
