Section 6(1) in The U.P. (Regulation Of Building Operations) Rules, 1985
(1)On receipt of the application for the development or redevelopment of the land the Prescribed Authority shall :-(a)verify the facts mentioned in the application and in its annexures and satisfy that it contains the required particulars, and is in proper form,(b)satisfy about the title of the applicant over the land and about his ability and capacity, to carry out the development activity as per specifications; and(c)judge the propriety of the matter from technical, and administrative point of view, and that it does not violate any legal provisions.
