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State of Uttar Pradesh - Section

Section 5 in The Greater Noida Industrial Development Area Building Regulations, 1992

5. Application for building permit.

(1)Every person who intends to erect building within the area shall give application in writing to the Chief Executive Officer in the form given in Appendix-I.
(2)Such application shall be accompanied by plans and statements in triplicate. The plans may be of ferroprint, ammonia print, semi-dry or photographic prints of which at least one cloth mounted copy shall be retained in the Authority for record after issue of the building permit or a refusal therefor.
(3)Such application shall not be considered until the person giving the application has paid the fees mentioned in regulation No. 14. The receipt of such payment, duly attested by a Gazetted Officer, shall be attached with the application.
(4)In case of objections, the fees so paid shall not be refunded to the applicant but the applicant shall be allowed to resubmit the plan without any additional fees after complying with all the objections within a period of one year from the date of receipt of the objection order.
(5)[ No application for building permit shall be necessary for the following alterations provided that they do not violate any of the provisions regarding general building requirement, structural stability and fire-safety requirements specified in these regulations:
(a)Providing or closing of a window, door or ventilator not opening towards other property.
(b)Providing inter-communication doors.
(c)Construction of parpet walls between 1.05 meters to 1.2 meters height.
(d)Whitewashing and painting.
(e)Replacing fallen bricks, stones, pillars and beams, etc.
(f)Retiling and reterracing.
(g)Plastering and patch work.
(h)Flooring.
(i)Construction of chhajjas.
(j)Renewal of roof at the same height.
(k)Reconstruction of portions of building damaged by any natural calamity to the same extent as previously approved.
(l)Erection or re-erection of internal partitions.]
(6)Notwithstanding anything contained above no building permit shall be necessary for carrying out building activity by any department of the Central or the State Government or any local Authority. The Authority is empowered in this behalf to inspect any work connected with services with the intent or purpose of repairing or renewing any sewers, mains, pipes, cables or other apparatus.
(7)The application of building permit shall be accompanied by the site-plan, building plans, service plans, specifications and proof of title.
(8)Site plan shall be drawn to a scale as follows:Table
Site area Scale
Up to 0.1 hectare Not less than 1 : 200
Up to 0.1 hectare-1 hectare Not less than 1 : 500
More than 1 hectare Not less than 1 : 1000