Section 7(2A) in The U.P. (Regulation Of Building Operations) Act, 1958
(2A)The only grounds on which permission may be refused are the following, namely-(a)that the work or the use of the site for the work or any of the particulars comprised in the site-plan, ground-plan, elevations, sections or specifications would contravene the provisions of any law or any order, rule or regulation made under this Act or any other law;(b)that the application for such permission does not contain the prescribed particulars or is not made or signed in the prescribed manner;(c)that any information or document required by the Prescribed Authority under the rules or regulations has not been duly furnished;(d)that the proposed building would be an encroachment upon any public premises as defined in the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972;(e)that the site of such building does not abut on a street, and there is no access to such building from any such street by a passage or pathway not less than twelve feet wide appertaining to such site;(f)that the site for the work forms part of the area, the lay-out plan of which has not been sanctioned;(g)that the use of the proposed building or the plan is not in conformity with the Master Plan.
