Section 15(3) in U.P. Urban Planning and Development Act, 1973
(3)On the receipt of an application for permission under Sub-section (1) the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] after making such Inquiry as It considers necessary in relation to any matter specified in Clause (d) of Sub-section (2) of Section 9 or in relation, to any other matter, shall by order in writing. either grant the permission, subject to such conditions, if any. as may be specified in the order or refuse to grant such permission:Provided that before making an order refusing such permission the applicant shall be given a reasonable opportunity to show cause why the permission should not be refused:Provided further that the [Vice-chairman] [Substituted by UP Act No. 13 of 1975] may before passing any order on such application give an opportunity to the applicant to make any correction therein or to supply any further particulars or documents or to make good any deficiency in the requisite fee with a view to bringing it in conformity with, the relevant rules or regulations.[Provided also that before granting permission, referred to In Section 14, the Vice-Chairman may get the fees and the charges levied under Subsection (2-A) deposited.] [Inserted by section-3(b) of amendment act-1997 (Act No-3 of 1997) dated 02.05.1997]
