Section 8 in The U.P. (Regulation Of Building Operations) Rules, 1985
8. Notice for Commencement of Development Work. -
The applicant, upon commencement of the work for development of land shall give notice in Form-E to the Prescribed Authority, and the Prescribed Authority shall cause inspection of the work to be made within fourteen days following the receipt of notice to verify the development work is being carried out in accordance with the sanctioned plans. If, however, the Prescribed Authority fails to make the inspection within the specified period, it shall be presumed that the Prescribed Authority has no objection to the starting of the development work according to the notice.
