Section 6 in The U.P. (Regulation Of Building Operations) Act, 1958
6. Control of development and building operations in regulated area. -
No person shall undertake or carry out the development of any site in any regulated area or [erect, re-erect or make any material change in] [Substituted by U.P. Act No. 26 of 1961 for 'erect'.] any building or make or extend any excavation or lay out any means of access to a road in such area except in accordance with the [regulations] [Substituted by U.P. Act No. 41 of 1976.] if any, issued under [this Act] [Substituted by U.P. Act No. 11 of 1960.] and with previous permission of the Prescribed Authority in writing.
