Section 10(10) in U.P. Housing and Development Board Regulations, 1982
10.1The owner, upon commencement of his work under permit shall give notice to the Authority that he starts the work in prescribed pro forma given in Appendix-E and the the Authority shall cause inspection of the work to be made within 14 days following the receipt of notice to . verify that the building has been located in accordance with the sanctioned plans. If however, the Authority fails to make the inspection within the specified period, it shall be presumed that the Authority has no objection to the construction.
