Section 7(2C) in The U.P. (Regulation Of Building Operations) Act, 1958
(2C)In particular, and without prejudice to the generality of the provision contained in sub-section (2), the Prescribed Authority may, while granting under Section 6 the permission to develop an area of land as a colony, impose all or any of the following conditions namely :-(a)that the applicant shall arrange for the development of such area and the provision of amenities therein, in accordance with the prescribed standards through the local authority concerned or through such other agency as may be specified and enter into an agreement with or furnish adequate security to such authority or other agency in that behalf, or undertake to carry out such development and to provide such amenities himself and execute a bond in that behalf in favour of the Governor, with or without securities, to the satisfaction of the Prescribed Authority;(b)that the applicant shall transfer to the State Government or to the local authority concerned the land earmarked for roads, public parks and other public utility services either free of cost or on such terms and conditions as may be specified.
