Section 5(2) in The U.P. (Regulation of Building Operations) Regulations, 1960
(2)An application for permission to develop an area of land as a colony may be granted subject, as may be, to the following conditions -(i)[ he enters into an agreement with the local body concerned for such internal development of the land and external development in connection therewith to the satisfaction of the Prescribed Authority as the Controlling Authority may require.] [Substituted by Notification No. 2671(1)/37-3-78/GZB-61, dated 21.07.1972.]Explanation. I. - The internal development of the land includes-(a)levelling of land,(b)roads,(c)stream water drains,(d)street lighting,(e)water supply,(f)provision of open spaces for parks, playgrounds and the like,(g)sewerage;(h)earmarking and leaving out open site for schools, dispensaries, community centres and other public utility services.Explanation II. - The external development means the works, within or beyond the limits of the colony, required to be done for the satisfactory completion and functioning of any of the items of internal development of the colony.(ii)[ if so required by the Controlling Authority he deposits a sum specified by the local body as a guarantee for the carrying out of development in accordance with the standard laid down by the Controlling Authority, provided that this sum may be refunded either in a lump sum or by installment as and when the Controlling Authority is satisfied that the various items of internal development and external development have been carried out,] [Substituted by Notification No. 2671(1)/37-3-78/GZB-61, dated 21.7.1972.](iii)he undertakes to transfer to the State Government free of cost the total land in the colony under roads, public parks and other public utility services including the land set apart for schools, hospitals and similar public institutions provided that, in the case of land set apart for schools, hospitals, community centres and other public utility services, the Controlling Authority may require the colonizer to transfer such land to a person or institution including local body, on such terms and condition as the Controlling Authority may lay down,(iv)he undertakes to be responsible for the maintenance of services including sanitation of the colony until such time as the Prescribed Authority or the local body take over such services.Explanation. - Normally the period, for which the colonizer may be required to be responsible for the maintenance of the services, will not exceed twelve months after the issue of the completion certificate by the Prescribed Authority.(v)[* * *] [Deleted by Notification No. 2671 (1)/37-3-78/GZB-61, dated 21.7.1972.](vi)he ensures that the deed of sale or lease entered into by him with the purchaser of plot of land in the colony shall include amongst its term such term or terms as the Controlling Authority may lay down.
