Section 16 in New Okhla Industrial Development Area Building Regulations, 2010
16. Additions or alterations during construction.
- If any external additions or alterations from the sanctioned plans are intended to be made, permission of the Chief Executive Officer shall be obtained in writing before the proposed additions/alterations are carried out. It shall be incumbent upon the applicant to whom a building permit has been sanctioned to submit amended plans for such additions or alterations. The provisions relating to an application for permit shall also apply to such amended plans mutadis mutandis as given in Regulation 13 (2).
