Section 2(k) in U.P. Urban Planning and Development Act, 1973
(k)rule' means a rule made under this Act by the State Government:(kk)[ 'Stacking fees' means the fees levied under Section 15 upon the person or body who keeps building materials on the land of the Authority or on a public street or public places:] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997]
