Section 2 in The U.P. (Regulation Of Building Operations) Act, 1958
2. In this Act, unless the context otherwise requires
. -(a)"amenity" includes roads, water supply, street lighting, drainage, sewerage, public parks and any other convenience which the State Government may by notification in the Official Gazette specify to be an amenity for the purposes of this Act;(b)[ "building" has the same meaning as in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959;] [Substituted by U.P. Act No. 41 of 1976.](c)[***] [Omitted by U.P. Act No. 11 of 1960.](d)"regulated area" means an area in respect of which a declaration under sub-section (1) of Section 3 is for the time being in force;(e)"development" with its grammatical variations and cognate expression, means the carrying out of building, engineering, mining or other operations in, on, over or under land or the making of any material change in any building or land;(f)"prescribed" means prescribed by [rules] [Substituted by U.P. Act No. 41 of 1976.] made under this Act;(g)"Prescribed Authority" means a person or body of persons appointed as such by the State Government in respect of a regulated area by notification in the Official Gazette;(h)"to erect" in relation to a building means to construct a building for the first time or to reconstruct an existing building after, demolishing it according to some fresh or revised plan;(i)"to re-erect" in relation to a building means the construction for a second or subsequent time of a building or part of a building after demolishing it on the same plan as has been previously sanctioned;(j)"to make material change" in relation to building means to make any modification in any existing building by way of addition or of any other change in the roof, window, or door if such window or door adversely affects light and ventilation of any room, or in any compound wall, or in the sanitary and drainage system in any respect whatsoever, and includes:(i)Increasing or decreasing the height or area covered by, or cubical capacity of any room in the building;(ii)Conversion of a building or its part originally constructed as one dwelling house into more than one dwelling house and vice versa;(iii)Conversion of a building or a part thereof meant for human habitation in general into a dwelling house or vice versa;(iv)Conversion of a dwelling house or a part thereof into a shop, warehouse or factory or vice versa;(v)Conversion of a building used or intended to be used for one purpose such as shop, warehouse or factory, etc., into one for another purpose;(vi)Conversion of a building or a part of a building into a brothel, a bar or a gambling den and like; and(vii)Constructing in a wall adjoining any street or land not vested in the owner of the wall, a door or window opening on such street or land or permanently closing any door or window in an external wall;but does not include modifications in respect of gardening, whitewashing, painting, plastering, pointing and other specifications.
