Section 18 in The Greater Noida Industrial Development Area Building Regulations, 1992
18. Additions or alterations during construction.
- If any additions or alterations from the sanctioned plans are intended to be made, permission of the Chief Executive Officer shall be obtained before the proposed additions/alterations are carried out. It shall be incumbent upon the applicant to whom a building permit has been sanctioned to submit amended plans for such additions or alterations. The provisions relating to an application for permit shall also apply to such amended plans with modification that the time limit referred to in Regulation 17 (iii) shall be three weeks.
