Section 3(1) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
(1)a site plan drawn to a scale of 3 meters to one cm. in the case of erection or re-erection of a building and 1.50 metre to one cm. in the case of an alteration of a building or making or enlarging a well showing therein-(a)the boundaries of the site with dimensions specifying khasra number and other means of identifying the location;(b)the position of the proposed or existing building or well with the measurements of set-backs on all the four sides;(c)the means of access to the proposed or existing building or well;(d)the location of the area within the master plan for rural areas where master plans have been prepared and approved by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(e)the position of all structures within a distance of 15.00 metres from the boundaries of the site;(f)the present and the proposed use of the land;(g)the scale and the north point; and(h)the location of drains, water supply lines and other things of public usage.
