Section 9 in The U.P. (Regulation Of Building Operations) Directions, 1960
9. Duration of sanction. -
(1)The sanction once given shall remain valid up to three years during which all works in connection with the execution and development of land of estate for the purpose of construction of building shall have to be completed and a certificate from the Prescribed Authority as to the suitability for building operation shall have to be obtained:Provided firstly, that after the expiry of the period of the initial sanction of three years the Prescribed Authority may on an application made by the colonizer in that behalf renew the sanction for a period of one year at a time subject to such conditions and restrictions as the Prescribed Authority may think fit to impose :Provided secondly, that no renewal fee shall be charged from the colonizer at the time of the first renewal:Provided thirdly, that the colonizer, if so required by the Controlling Authority, shall at the time of any renewal of sanction execute an agreement containing conditions and restrictions referred to in the first proviso and shall furnish such security or securities as the Controlling Authority may demand for the fulfillment of such agreement.(2)An application for renewal of sanction shall be made at least of two months before the expiry of the period of such sanction.(3)Nothing in sub-para (2) shall be deemed to affect the powers of the Prescribed Authority to renew the sanction on an application given after the period prescribed therefor.(4)Where the sanction expires the colony shall be deemed to be without sanction until it is renewed in the manner heretofore provided.
