Section 15 in The U.P. (Regulation Of Building Operations) Rules, 1985
15. Duration of sanction of building permit. -
(1)The sanction once accorded shall remain valid for a period of three years during which period the applicant shall complete the work and submit a completion certificate, duly countersigned by the qualified technical hand.(2)The Prescribed Authority, may however on sufficient grounds in this behalf extend this period of three years and may revalidate the permit for one year at a time subject to a maximum of three years.
