Section 8(a) in The U.P. (Regulation Of Building Operations) Directions, 1960
(a)The Prescribed Authority shall not approve the plans or statements unless it is satisfied that:(i)The plans and statement enclosed with the applications are in accordance with the standards prescribed under these directions, and contain sufficient material to judge the suitability of the proposed work.(ii)The development and proposed use of the land and standards are in conformity with the proposal and standards of the Master Plan of the regulated area approved by the Controlling Authority.(iii)The prescribed fees have been paid to the Prescribed Authority and attested copy of the receipt of such payments is attached.(iv)The area proposed to be developed can be economically served with such normal public facilities and services as are suitable in the circumstances of the particular case.(v)The land proposed to be developed is suitable for the purpose for which it is intended and in particular where land is intended to be used as a building site, it can be used safely without being flooded or without detriment to health, or public welfare.(vi)All streets, roads, open spaces have been suitably graded, paved, drained, sewered and lighted in accordance with the approved standards and specifications of the Prescribed Authority and the site is suitably drained.(vii)[ The applicant has entered into an agreement with the local body concerned for the development of the land and for provision of other amenities and has either deposited the full estimated cost of the development and provision of other amenities with that local body in advance or has given to it a bank guarantee equivalent to such cost; or has entered into an agreement with that local body, providing that the full cost thereof may be realised by it out of the sale-proceeds of the plots that may be sold by the applicant: [Substituted by Notification No. 2671/XXXV - III-78-GZB-61, dated. 21.7.1972.]
