Section 16 in U.P. Housing and Development Board Regulations, 1982
16. Compounding of unauthorised construction:
(1)The authority can for reasons to be recorded refuse to compound any case of unauthorised construction.(2)The following category of unauthorised construction shall not be compounded.(a)Any construction not in conformity of the land use proposal contained in the Master Plan of the area.(b)On Government or public or Parishad land.(c)On the first floor of construction within the front, side and rear set back which has been compounded earlier.16.1The fees for compounding shall be charged as given in Appendix-I or as revised by the Board in future.16.2The compounding of any unauthorised construction can be done only on the written request of the applicant.
