Section 3 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
3. Plans to accompany applications for permissions.
- If a person intends to erect or re-erect a building or to make any material alteration in an existing building or to make or enlarge a well within its controlled rural area butting on or adjacent to a public street or place or property vested in Government or in the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.], he shall make an application to the Khand Vikas Adhikari of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] accompanied by the following plans in ordinary ferro prints in triplicate of which one set shall be mounted on cloth for being retained in the office of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] :(1)a site plan drawn to a scale of 3 meters to one cm. in the case of erection or re-erection of a building and 1.50 metre to one cm. in the case of an alteration of a building or making or enlarging a well showing therein-(a)the boundaries of the site with dimensions specifying khasra number and other means of identifying the location;(b)the position of the proposed or existing building or well with the measurements of set-backs on all the four sides;(c)the means of access to the proposed or existing building or well;(d)the location of the area within the master plan for rural areas where master plans have been prepared and approved by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(e)the position of all structures within a distance of 15.00 metres from the boundaries of the site;(f)the present and the proposed use of the land;(g)the scale and the north point; and(h)the location of drains, water supply lines and other things of public usage.(2)detailed building plans to a scale of 100 cm. to one cm. showing therein-(a)the building plans of all floor, all street elevations and sections showing proposed and existing works distinctly and also arrangement of proper drainage, sizes of rooms, location of W.C. and baths, size of footing, thickness of walls, height of floor, etc.;(b)the dimensions of projected portions beyond the walls regular line of the street; and(c)the north point and the scale used :Provided that in case of application pertaining to buildings or wells within 30.50 metres of the property or road belonging to any department of the Government, Civil Aerodrome or Air Force, Air Field and Installations, the application shall be in duplicate and plan in quadruplicate. One copy of the application and plans shall be sent to the respective Government Department by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] immediately on receipt of the application and the concerned department shall report if it has any objection to the proposed erection or re-erection of the building or the well, as the case may be. In case the department concerned does not reply within a period of one month, it shall be deemed that the department has no objection to the proposed construction.
