Section 5 in The U.P. (Regulation Of Building Operations) Act, 1958
5. Power to issue directions in respect of regulated area. -
[The State Government may, by notification in the Gazette, issue in relation to any regulated area such regulations, not inconsistent with this Act or with the rules, as it may consider necessary regarding any one or more of the following matter] [Substituted by U.P. Act No. 41 of 1976.] namely -(a)the division of any site into plots for the erection of buildings and the manner in which such plots may be allotted to intending purchasers or lessees;(b)the allotment or reservation of land for roads, open spaces, gardens, schools, markets and other public purposes;(c)the development of any site into a township or colony and the restrictions and conditions subject to which such development may be undertaken or carried out;(d)the erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and the height and character of buildings;(e)the alignment of buildings on any site;(f)the architectural features of the elevation or frontage of any building to be erected on any site;(g)the number of residential buildings which may be erected on any site;(h)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or authority by whom such amenities are to be provided;(i)the prohibition or restrictions regarding erection of shops, workshops, warehouses or factories or buildings of a specified architectural feature or buildings designed for particular purposes in any locality;(j)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained;(k)the restrictions regarding the use of any site for purposes other than the erection of buildings;(l)any other matter which is necessary for the proper planning of any regulated area and for preventing buildings being erected haphazardly in such area.[5A. Master Plan for the regulated area. - (1) If in the opinion of the State Government any regulated area requires to be developed according to a Master Plan it may cause such a Plan to be prepared either through the Controlling Authority or through such other agency as it may think fit.(2)Every such plan shall conform to any rules or regulations made in that behalf.(3)A Master Plan shall be revised at the end of every ten years, and may be revised earlier if the State Government so think fit.] [Inserted by U.P. Act No. 41 of 1976.]
