Section 9 in U.P. Housing and Development Board Regulations, 1982
9. Duration of sanction of Building permit
-The sanction once accorded shall remain valid up to three years during which period completion certificate shall have to be submitted and if this is not done, the permit shall be get revalidated before the expiry of this period subject to the following:9.1An application for revalidation of sanction shall be made at least 60 days before the expiry of the period of such sanction.9.2However, nothing in Regulation no. 9.1 shall be deemed to affect the power of the Authority to revalidate the sanction on application given after the period thereof;9.3Revalidation of sanction before expiry of the sanction can be done for a period of one year at a time and such revalidations can be done only twice.9.4Revalidation shall be subject to the rules then in force.9.5Fees equal to 50 per cent of the original building permit fee shall be payable to the Authority with a minimum fee of Rs. 21.00.9.6The applicant shall have to send an application alongwith the original plan already sanctioned.
