Section 5(2) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
(2)Erection of buildings used or likely to be used or intended to be used as a public place of worship or religious congregation or for the purpose of performing any religious rites e.g. temples, mosques, churches, etc. shall not be built without the permission of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. Such buildings shall not be constructed if a secred or religious building of a different religious denomination exists within a radius of 18.3 metres of the site of the proposed building. The minimum set back of 9 metres in the front will have to be left on all roads in case the site abuts on more than one road.
