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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. (Regulation of Building Operations) Regulations, 1960

(2)The application shall be accompanied by such plans and statements as may be required by the Prescribed Authority for the proper consideration of the application.The applicant shall pay the following fee along with the application:
Use Description Rate of fee
    Rs.
(i) Residential building (a) For a building having a total covered area up to 2,000sq. ft. on all the floors 10
(b) For a building having a total covered area of more than2,000 sq, ft, on all the floors 20
(ii) Commercial building (a) For a building having a total covered area up to 1,250sq. ft. on all the floors. 30
(b) For every additional 1,000 sq. ft. or part thereof ofcovered area on all the floors 15
(iii) Residential-cum-commercial building The fee shall be determined according to the rates prescribedin times (i) and (ii) above, on the basis of the area proposedto be used for any of the two purposes.  
(iv) Building to be used for religious, educational orcharitable purposes (a) For a building having a total covered area up to 2,000sq. ft. on all the floors 10
(b) For a building having a total covered area up to 2,000sq. ft. on all the floors 15
(v) Industrial building (a) For a building having a total covered area up to 2,000sq. ft. on all the floors 20
(b) For every additional 1,000 sq. ft. or part thereof ofcovered area on all the floors 5
(vi) Plan for development of site (a) For an area up to 50 acres covered in 50 the layout 50
(b) For every additional 50 acres of or part thereof coveredin the layout 25
Provided that in the areas where a local authority charges a fee for the grant of permission to undertake or carry out the development of site or to erect, re-erect or make any material change in any building, no fee shall be charged for that purpose under these Regulations:Provided further that the Government departments and local authorities shall be exempt from the payments of the above fee.