Section 3(1) in The U.P. (Regulation Of Building Operations) Directions, 1960
(1)A site-plan (drawn on a scale of not less than 24 feet to an inch in case of building plans and 64 feet to an inch in the case of subdivision of land) containing the following information:(a)The boundaries of the site with dimensions and also of any contiguous land belonging to the owner, specifying khasra number or other local denomination where available.(b)The position of the proposed building on the site and of other buildings, if any, which the applicant intends to erect upon his contiguous land and where the land is sub-divided, the boundaries of the other portion of the land so sub-divided and all adjacent street, building and premises within a distance of 110 feet of the site or the contiguous land.(c)The means of access from an existing street to the proposed building and to other buildings, if any which the applicant intends to erect upon his contiguous land.(d)The setback of the buildings all around.(e)Location of the area within the Master Plan.(f)The position of all existing structures, kachcha or pacca, including religious buildings, aerial lines, telegraphs and electric poles, trees etc. within a distance of 50 feet from the edge of the site.(g)The present and proposed use of the land or site.(h)Major physical characteristics of the land proposed to be developed, the approximate locations and width of any arterial road, water course, etc.(i)Scale and north point.(j)Plinth level and levels of adjacent roads in layout plans.
