Section 8(c) in The U.P. (Regulation Of Building Operations) Directions, 1960
(c)No fee shall be refunded in case permission in not accorded by the Prescribed Authority but the applicant shall be allowed to re-submit within the period of one year from the date of rejection of the plans and statements without any fee after complying with all the objections raised by the Prescribed Authority. If the submission of plans and statements is made after a year, fees shall be paid afresh.
