Section 4(1) in The U.P. (Regulation Of Building Operations) Rules, 1985
(1)The following plans and statements shall accompany the application for development permit in the case of development or redevelopment of land into plots, sub-divisions or colonies :-(i)Key Plan. - This shall show the location of land proposed to be subdivided. This shall also show the North Point and scale used.(ii)Site Plan. - This shall be drawn on a scale of not less then 1:1000 for plots upto 10 hectares and not less than 1:2000 for plots above 10 hectares and shall show:(a)the boundaries of the site with dimensions and the details of any contiguous land indicating the shajra numbers or any other equivalent local denomination, and in case, the contiguous land owned by the applicant had been sub-divided earlier, public facilities provided in it and all streets within it opening out in the site for which the permission is being sought;(b)the means of access from existing street (name and width of the street is to be mentioned) to the land which the applicant intends to subdivide;(c)the position of all existing structures and features like high tension lines, telegraph and electrical poles, under-ground pipe lines, trees, graveyards, religious buildings, railway lines etc., within a distance of 30 meters from the nearest edge of the site;(d)all major physical characteristics of land proposed to be developed which include the approximate location and size of any water body, flood-affected areas and contours at an interval of 0.3 metres in case of the site which has a slope of more than 1 centimetre in 20 metres;(e)location of the site in Master Plan/Zonal Development Plan;(f)present and proposed use of land; and(g)scale used, and North Point.(iii)Lay out plan. - This shall be drawn on a scale of not less than 1:500 for plots upto 10 hectares and not less than 1:1000 for plots above 10 hectares containing the following:(a)scale Used and North Point;(b)the location of all proposed and existing roads with their widths within the land;(c)building lines showing the set-backs with dimensions within each plot;(d)the location of drains, sewers, public facilities and services, and electrical lines etc;(e)an analysis indicating size, area, and use of all the plots in the layout plan;(f)a statement indicating the total area of the site, area utilized under roads, open spaces, schools, shopping and other public places alongwith their percentage with reference to the total area of the site proposed to be divided or sub-divided; and(g)in case of plots which are sub-divided in built up areas in addition to the above, the means of access to the sub-division from existing streets.(iv)Statements. - Application for permission for sub-division of land shall also be accompanied by the following statements :-(a)a statement containing general specifications of all improvements proposed to be made within the area e.g. grading and paving roads and lanes, provision for gutters, side drains, provision for sufficient, safe and assured water supply, arrangement of sewage disposal, street lighting and development of parks and play-fields and public utilities;(b)the purpose for which the land is to be used and written analysis of distribution of land under different uses;(c)general specifications of the materials to be used and estimated cost of the proposed development of the area;(d)the quality and quantity of effluents in respect of industrial units; and(e)any other statement required by the Prescribed Authority.(v)Documents of Ownership and Title. - The application for development permit shall further be accompanied by the following for verifying ownership and title:-(a)certified copy of the original sale/lease deed; or(b)certified copy of the shajra plan alongwith Khatauni record; or(c)affidavit or other documents of title acceptable to the Prescribed Authority.
