Section 4(4) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(4)[ After plans, specifications and other particulars specified in this section as sanctioned by the prescribed sanctioning authority are disclosed to the purchaser to whom allotment letter in respect of an apartment is issued, the promoter may make such additions or alterations except any change in the location and chartered of parks and green areas earmarked in the originally approved plan, as may be necessary due to architectural and structural reasons duly recommended and verified by authorized Architect or Engineer after proper declaration and intimation to the said purchaser:Provided that the promoter shall not make any alterations in the plans, specifications and other particulars without obtaining the permission of the prescribed sanctioning authority:Provided further that after completion fully or partially of a project or of a particular phase of a project, the promoter shall not make any alterations in any building or common areas and facilities in respect of which completion certificate has been issued.] [Substituted by Act No. 30 of 2016, dated 19.9.2016]
