Section 19 in U.P. Housing and Development Board Regulations, 1982
19. Site and land use pattern :
The site shall be cleared from the land use point of view as spelt out in Master Plan. If the construction of the building is for public worship, which in the opinion of the Authority will wound the religious feelings of any class or persons in the vicinity thereof, no permission to construct buildings for such purpose may be given on the site. Further if the use of the site is for the purpose of stablishing a factory, warehouse or work place which will be a source of annoyance to the health of the inhabitants of the neighbourhood, permission may not be given to construct such house. Further the use of the building for which it has been planned and approved by the Authority shall not be changed without the prior permission of the Authority.
