Section 5 in The U.P. (Regulation Of Building Operations) Directions, 1960
5. Land adjoining Government property. -
In case of an application pertaining to land within 100 feet of the property or road maintained by the Public Works Department, Military, Irrigation or any other Government department, or belonging to a Railway Administration, the application shall be in duplicate and the plans in quadruplicate. One copy of application and plans shall on receipt be forwarded by the Prescribed Authority to the Officer-in-charge of the department concerned for report before permission is granted, and such officer shall report to the Prescribed Authority within thirty days from the date of receipt of the copy of the application whether or not he has any objection to the proposed development of land or construction. In case such officer fails to report within the stipulated period of thirty days, it shall be assumed that he has no objection to the proposed development of land or construction.
