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