Section 16 in The U.P. (Regulation Of Building Operations) Rules, 1985
16. Notice for commencement of building work. -
The applicant, upon commencement of his work under building permit shall give notice in Form H to the Prescribed Authority and the Prescribed Authority shall cause inspection of the work to be made within fourteen days following the receipt of notice to verify that the building work is being carried out in accordance with the sanctioned plans/statements. If, however, the Prescribed Authority fails to make the inspection within the specified period, it shall be presumed that the Prescribed Authority has no objection to the starting of the construction work according to the notice.
