Section 2(j) in The U.P. (Regulation Of Building Operations) Act, 1958
(j)"to make material change" in relation to building means to make any modification in any existing building by way of addition or of any other change in the roof, window, or door if such window or door adversely affects light and ventilation of any room, or in any compound wall, or in the sanitary and drainage system in any respect whatsoever, and includes:(i)Increasing or decreasing the height or area covered by, or cubical capacity of any room in the building;(ii)Conversion of a building or its part originally constructed as one dwelling house into more than one dwelling house and vice versa;(iii)Conversion of a building or a part thereof meant for human habitation in general into a dwelling house or vice versa;(iv)Conversion of a dwelling house or a part thereof into a shop, warehouse or factory or vice versa;(v)Conversion of a building used or intended to be used for one purpose such as shop, warehouse or factory, etc., into one for another purpose;(vi)Conversion of a building or a part of a building into a brothel, a bar or a gambling den and like; and(vii)Constructing in a wall adjoining any street or land not vested in the owner of the wall, a door or window opening on such street or land or permanently closing any door or window in an external wall;
