Section 13(4) in The U.P. (Regulation Of Building Operations) Rules, 1985
(4)In the event of a building permit, not being issued on account of any defects and shortcomings in the application the fees paid shall not be refunded to the applicant, but he shall be allowed to resubmit the plans without any additional fees after complying with all objections of the Prescribed Authority within a period of one year from the date of receipt of the objection/rejection order, by the applicant, after which fresh fees shall have to be paid.
