Section 12(1) in The U.P. (Regulation Of Building Operations) Rules, 1985
(1)The following plans and statements shall accompany the application for building permit in the case of permission for erection, re-erection or making material alterations :-(I)Site Plan :- This shall be drawn on a scale of not less than 1:200 for areas upto 0.25 hectare, not less than 1:500 for areas above 3:25 hectare and upto 5 hectare, not less than 1.1000 for areas above 1 hectare and shall show :-(a)the boundaries of the site of any contiguous land;(b)the position of site in relation to neighbouring street;(c)the name of the street in which the building is proposed to be situated;(d)all existing building standing on, over, or under the site;(e)the position of the building or of all other buildings (if any) which the applicant intends to erect upon the contiguous land referred to in (a) in relation to:(i)the boundaries of the site and in case where the site has been partitioned the boundaries of the portion owned by the applicant and also of the portion owned by others;(ii)all adjacent streets, buildings (with number of storeys and premises) within a distance of 15 meters of the site of the contiguous land (if any) referred to in (a); and(iii)if there is no street within a distance of 15 meters of the site, the nearest existing street;(f)the means of access from the street to the building and to all other buildings, which the owner intends to erect upon his contiguous land referred to in (a);(g)space to be left in and ground the building to secure a free circulation1 of air, admission of light, and access for scavenging purposes, and details of projections (if any) on the open spaces;(h)the width of the street (if any) in front and of any street (if any) at the side or near the proposed buildings;(i)scale used and the North Point relating to plan of the building;(j)any existing physical features, such as wells, drains etc;(k)sewerage and drainage lines upto discharge point and water supply lines; and(l)such other particulars as may be prescribed by the Prescribed Authority.(II)Building Plan :- The Plan of the building and elevations and sections accompanying the application shall be drawn on a scale of not less than 1:100. The plan shall :-(a)include the floor plans of all floors together with the covered area clearly indicating the size and spacings of all framing members and sizes of rooms and the position of staircases, ramps and lift wells;(b)show the use or occupancy of all parts of the buildings;(c)show exact location of essential services, for example, water closet, sink, bath and the like including the water supply and drainage line;(d)include sectional drawings showing clearly the size of footings, thickness of basement wall, construction, size and spacing of framing members, floor slabs and roof slabs with their materials and size and locations of doors, windows and other openings. The section shall indicate the heights of building and rooms and also the height of the parapet and the drainage and the slope of the roof. At least one section should be taken through the staircase;(e)show all street elevations;(f)give dimensions of the projected portions within open spaces;(g)include terrace plan indicating the drainage and the slope of the roof; and(h)give North Point and scale used.(III)Service Plan. - Plans, elevations, and section of private water supply and sewage disposal system independent of the Municipal services, if any, shall also be indicated.(IV)Statements. - General specifications giving type and grade of materials to be used shall accompany the application.(V)Documents of ownership and Title. - The application for building permit shall further be accompanied by the following for verifying ownership and title:-(a)Certified copy of original sale/lease deed, or(b)Certified copy of the Shajra Plan alongwith the Khatauni record, or(c)affidavit or other documents of title acceptable to the Prescribed Authority.
