Section 10 in The U.P. (Regulation Of Building Operations) Directions, 1960
10. Powers to stay action where progress is not according to sanctioned plan. -
(a)Should the Prescribed Authority determine at any time that the execution of the layout plan and the construction or other works is not proceeding according to sanctioned plans and statements or is below specification or is in violation of any provisions of these directions or any regulations or bylaws for the time being in force, it shall notify the person, who has obtained sanction to that effect and require him to make necessary adjustments and corrections.(b)Should the person holding the sanction fail to comply with the requirements as aforesaid at any stage, the Prescribed Authority may, in consultation with the Controlling Authority cancel the sanction after affording him an opportunity to show cause against the proposed cancellation. On the cancellation of the sanction no further works shall be undertaken or carried out or be permitted at site until a fresh sanction has been thereafter obtained.
