Section 3(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)detailed building plans to a scale of 100 cm. to one cm. showing therein-(a)the building plans of all floor, all street elevations and sections showing proposed and existing works distinctly and also arrangement of proper drainage, sizes of rooms, location of W.C. and baths, size of footing, thickness of walls, height of floor, etc.;(b)the dimensions of projected portions beyond the walls regular line of the street; and(c)the north point and the scale used :Provided that in case of application pertaining to buildings or wells within 30.50 metres of the property or road belonging to any department of the Government, Civil Aerodrome or Air Force, Air Field and Installations, the application shall be in duplicate and plan in quadruplicate. One copy of the application and plans shall be sent to the respective Government Department by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] immediately on receipt of the application and the concerned department shall report if it has any objection to the proposed erection or re-erection of the building or the well, as the case may be. In case the department concerned does not reply within a period of one month, it shall be deemed that the department has no objection to the proposed construction.
