Section 57 in U.P. Urban Planning and Development Act, 1973
57. Power to make bye-laws.
- The Authority may, with the previous approval of the State Government, make bye-laws consistent with this Act and the rules made there under for carrying out the purposes in this Act in respect of any matter affecting the general public, and without prejudice to the generality of this power, such bye-laws may provide for-(a)the form in which any application for permission under Sub-section(1) of Section 15 shall be made and the particulars to be furnished in such application:(b)the terms and conditions referred to in Section 16, subject to which the user of lands and buildings in contravention of plans may be continued:(bb)[ the guiding principles for composition of offences under Section 32] [Inserted by UP Act No. 13 of 1975];(c)the time and manner of payment of betterment charge under Section 30.(d)[ the grant of licences to architects, town planning engineers, surveyors, draftsmen for the preparation of building plans or water supply, drainage and sewerage plans and the fees to be paid for the grant of such licence;] [Inserted by UP Act No. 13 of 1975](e)for so long as the Zonal Development Plans are not prepared under Section 9, the matter specified in Clause (d) of Sub- section (2) of that section;](ee)[ the definition of an arterial road and the colour scheme and other specifications according to which the facade of buildings abutting such road shall be repaired, white-washed, colour washed or painted under Section 12- A:] [Inserted by section-9 of amendment act-1976(Act No-19 of 1976) effective from 03.10.1975](f)[ any other matter which has to be or may be prescribed by bye-laws.] [Inserted by UP Act No. 13 of 1975]
