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State of Uttar Pradesh - Section

Section 4 in The U.P. (Regulation Of Building Operations) Rules, 1985

4. Information accompanying application for Development Permit. -

(1)The following plans and statements shall accompany the application for development permit in the case of development or redevelopment of land into plots, sub-divisions or colonies :-
(i)Key Plan. - This shall show the location of land proposed to be subdivided. This shall also show the North Point and scale used.
(ii)Site Plan. - This shall be drawn on a scale of not less then 1:1000 for plots upto 10 hectares and not less than 1:2000 for plots above 10 hectares and shall show:
(a)the boundaries of the site with dimensions and the details of any contiguous land indicating the shajra numbers or any other equivalent local denomination, and in case, the contiguous land owned by the applicant had been sub-divided earlier, public facilities provided in it and all streets within it opening out in the site for which the permission is being sought;
(b)the means of access from existing street (name and width of the street is to be mentioned) to the land which the applicant intends to subdivide;
(c)the position of all existing structures and features like high tension lines, telegraph and electrical poles, under-ground pipe lines, trees, graveyards, religious buildings, railway lines etc., within a distance of 30 meters from the nearest edge of the site;
(d)all major physical characteristics of land proposed to be developed which include the approximate location and size of any water body, flood-affected areas and contours at an interval of 0.3 metres in case of the site which has a slope of more than 1 centimetre in 20 metres;
(e)location of the site in Master Plan/Zonal Development Plan;
(f)present and proposed use of land; and
(g)scale used, and North Point.
(iii)Lay out plan. - This shall be drawn on a scale of not less than 1:500 for plots upto 10 hectares and not less than 1:1000 for plots above 10 hectares containing the following:
(a)scale Used and North Point;
(b)the location of all proposed and existing roads with their widths within the land;
(c)building lines showing the set-backs with dimensions within each plot;
(d)the location of drains, sewers, public facilities and services, and electrical lines etc;
(e)an analysis indicating size, area, and use of all the plots in the layout plan;
(f)a statement indicating the total area of the site, area utilized under roads, open spaces, schools, shopping and other public places alongwith their percentage with reference to the total area of the site proposed to be divided or sub-divided; and
(g)in case of plots which are sub-divided in built up areas in addition to the above, the means of access to the sub-division from existing streets.
(iv)Statements. - Application for permission for sub-division of land shall also be accompanied by the following statements :-
(a)a statement containing general specifications of all improvements proposed to be made within the area e.g. grading and paving roads and lanes, provision for gutters, side drains, provision for sufficient, safe and assured water supply, arrangement of sewage disposal, street lighting and development of parks and play-fields and public utilities;
(b)the purpose for which the land is to be used and written analysis of distribution of land under different uses;
(c)general specifications of the materials to be used and estimated cost of the proposed development of the area;
(d)the quality and quantity of effluents in respect of industrial units; and
(e)any other statement required by the Prescribed Authority.
(v)Documents of Ownership and Title. - The application for development permit shall further be accompanied by the following for verifying ownership and title:-
(a)certified copy of the original sale/lease deed; or
(b)certified copy of the shajra plan alongwith Khatauni record; or
(c)affidavit or other documents of title acceptable to the Prescribed Authority.
(2)
(a)Size of Drawing Sheets. - The sizes of the drawing sheets of key-plan, site plan, layout plan etc., shall be any of those specified in Table No. 1.
Table Of Drawing Sheet Sizes
Sl. No. Designation Trimed size (mm)
1. A1 841 X 1,189
2. A2 594 X 841
3. A3 420 X 594
4. A4 297 X 420
5. A5 210 X 297
(b)Recommended Notation for Colouring Plans :- The Plans shall be coloured as specified in Table No. 2 below:-
Table No. 2Colouring Notations Of Plan 3
Sl. No. Items Site Plan Building Plan
    White Plan Blue Print Ammonia Print White Plan Blue Print Ammonia Print
1. Plot lines Thick Black Thick Black Thick Black Thick Black Thick Black Thick Black
2. Existing Street Green Green Green — — —
3. Future Street if any Green Dotted Green Dotted Green Dotted — — —
4. Permissible Building line Thick Dotted Black Thick Dotted Black Thick Dotted Black — — —
5. Open Spaces No colour No colour No colour No colour No colour No colour
6. Existing work (Black Outline) White Blue Black White Blue
7. Work proposed to be demolished Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched
8. [] [In the case of proposed for entirely new erection work on a plot, the proposed work on building plan need not be coloured.] Proposed Work Red filled in Red Red Red Red Red
9. Drainage and Sewerage Work Red Dotted Red Dotted Red Dotted Red Dotted Red Dotted Red Dotted
10. Water Supply Work Black Dotted Thin Black Dotted Thin Black Dotted Thin Black Dotted Thin Black Dotted Thin Black Dotted Thin
(3)The Colouring notations used for items of work not specified in Table No. 2 shall be indexed.
(4)Preparation and signing the plans :- All the plans shall be prepared and signed by qualified technical hands and shall indicate their names, addresses and qualifications. The plans shall also be signed by the applicant.
(5)The application for development permit shall further be accompanied by a certificate in Form B for undertaking the supervision by the qualified technical hands.
(6)The application for development permit for land above one hectare shall also be accompanied by a "No Objection" certificate of the Chief Town and Country Planner, Uttar Pradesh or his nominee duly authorised by him in this behalf.