Section 17 in The U.P. (Regulation Of Building Operations) Rules, 1985
17. Deviation during building construction. -
During the course of construction of the building, if any deviation from the sanctioned plan/statement is intended to be made, permission of the Prescribed Authority shall be obtained before the proposed deviation is executed, subject to the exceptions given in sub-rule (4) of Rule 11. It shall be incumbent upon every person, whose plans have been approved, to submit amended plans/statements for any deviation, he proposes to make. The procedure laid down for original application for building permission heretofore shall apply to all such amendments in the plans and the fee payable shall be as per sub-clause (c) of clause (v) of sub-rule (2) of Rule 13.
