Section 10(a) in The U.P. (Regulation Of Building Operations) Directions, 1960
(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.
