Section 18 in The U.P. (Regulation Of Building Operations) Act, 1958
18. Savings. -
Nothing in this Act shall apply to -(a)the carrying out of works for the maintenance, improvement or other alteration of any building being works which affect only the interior of the building or which do not materially affect the external appearance of the building:(b)the carrying out by any department of the State Government of any works for the purpose of inspecting, repairing or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(c)the erection of a building, not being a dwelling house if such building is required for the purposes sub-servient to agriculture;(d)[***] [Omitted by U.P. Act No. 26 of 1961.](e)the erection of a place of worship or a tomb or cenotaph or of a wall enclosing a graveyard, place of worship, cenotaph or Samadhi, on land which at the commencement of this Act is occupied by, or for the purpose of such place of worship, tomb, cenotaph, graveyard or samadhi.(f)excavations (including wells) made in the ordinary course of agricultural operations;(g)the construction of unmetalled road intended to give access to land solely for agricultural purposes.
