Section 5 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
5. Suitability of the site for development [Section 164 (1) read with Section 237].
(1)No building shall be erected on a site liable to flood or on a slope forming an angle of more than 45° with the horizontal plan or on soil unsuitable for percolation in sandy beds or on site which comprise of or includes a pit, a quarry or other excavation or on damp site or filled up site, unless in the case of filled up site the foundations are laid on firm soil.(2)Erection of buildings used or likely to be used or intended to be used as a public place of worship or religious congregation or for the purpose of performing any religious rites e.g. temples, mosques, churches, etc. shall not be built without the permission of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. Such buildings shall not be constructed if a secred or religious building of a different religious denomination exists within a radius of 18.3 metres of the site of the proposed building. The minimum set back of 9 metres in the front will have to be left on all roads in case the site abuts on more than one road.
