Section 5(5) in U.P. Housing and Development Board Regulations, 1982
5.1Building permit required. - No person shall in any area for which a housing or Improvement Scheme has been notified under section 28 of U.P. Avas Evam Vikas Parishad Adhiniyam or in which any such scheme is in force, erect, re-erect or make meterial alteration or demolish any building or cause the same to be done without first obtaining a separate building permit for such building activity from the Authority.
