Section 15(6) in U.P. Urban Planning and Development Act, 1973
(6)The [Vice-chairman] [Substituted by UP Act No. 13 of 1975] shall keep in such form as may be prescribed by regulations a register of applications for permission under this section.The said register shall contain such, particulars including information as to the manner in which applications for permission Regulations and shall be have been dealt with, as may be prescribed by regulations, and shall be available for inspection by any member of the public at all reasonable hours on payment of such fee not exceeding rupees five as may be prescribed by regulations.
