Section 5 in New Okhla Industrial Development Area Building Regulations, 2010
5. Application for building permit.
(1)Every person who intends to erect a building within the Industrial Development Area shall give application in the Form given at Appendix - 1.(2)The application for building permit shall be accompanied by documents as mentioned in checklist annexed to Appendix - 1.(3)Such application shall not be considered until the applicant has paid the fees mentioned in Regulation no. 10.(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 sixty days from the date of receipt of the objection order. If plan is submitted after sixty days, fresh plan fee shall be charged.(5)No application for building permit shall be necessary for the following additions/alterations provided they do not violate any of the provisions regarding general building requirements, structure stability and fire safety requirements specified in National Building Code.....(a)Whitewashing and painting;(b)Plastering, patch work, flooring.(c)Renewal of roof at the same height;(d)Reconstruction of portions of building damaged by any natural calamity to the same extent as previously approved;(e)Internal additions/alterations within the building envelop certified and supervised by a Technical Person ;(f)Digging or filling of earth;
