Section 3 in The U.P. (Regulation Of Building Operations) Directions, 1960
3. Plans to accompany applications for permission. -
All applications for permission shall be accompanied by the following plans-(1)A site-plan (drawn on a scale of not less than 24 feet to an inch in case of building plans and 64 feet to an inch in the case of subdivision of land) containing the following information:(a)The boundaries of the site with dimensions and also of any contiguous land belonging to the owner, specifying khasra number or other local denomination where available.(b)The position of the proposed building on the site and of other buildings, if any, which the applicant intends to erect upon his contiguous land and where the land is sub-divided, the boundaries of the other portion of the land so sub-divided and all adjacent street, building and premises within a distance of 110 feet of the site or the contiguous land.(c)The means of access from an existing street to the proposed building and to other buildings, if any which the applicant intends to erect upon his contiguous land.(d)The setback of the buildings all around.(e)Location of the area within the Master Plan.(f)The position of all existing structures, kachcha or pacca, including religious buildings, aerial lines, telegraphs and electric poles, trees etc. within a distance of 50 feet from the edge of the site.(g)The present and proposed use of the land or site.(h)Major physical characteristics of the land proposed to be developed, the approximate locations and width of any arterial road, water course, etc.(i)Scale and north point.(j)Plinth level and levels of adjacent roads in layout plans.(2)Detailed layout plan on the same scale as the site-plan, showing location and width of all streets and dimensions and uses of all plots in which the site if proposed to be divided and also showing. -(a)location of drains, sewers, public utility services, electric lines and sewage;(b)area set apart for road, open spaces, playgrounds, schools, or other public buildings;(c)in distinctive notations, all uses to which land is to be put.(3)A detailed building plan showing. -(a)building elevation and sections, with distinct indication of proposed and existing works;(b)arrangements for proper drainage including -(i)floor, plans of all floors, together with the covered area, accessory buildings and basement plans and terrace plans (such drawings shall clearly indicate the sizes and spacing of supporting members, sizes of rooms, etc.).(ii)location of essential services, e.g. w.c., sink, bath and the like;(iii)sectional drawings showing clearly the sizes of. footings, thickness of basement walls and all roofs, slab, wall construction, sizes and spacing of frame members, ceiling heights and parapet of heights with their materials.(The section shall indicate the drainage and the slope of the roof and at least one section shall be taken through the staircase);(iv)all street elevations;(v)dimensions of the projected portions beyond the permissible building line;(c)name and address of the owner of the land or site;(d)name of the Engineer or Architect Supervisor responsible for the execution of the project, provided the valuation thereof is more than Rs. 50,000;(e)north line and scale used.
