Section 6 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
6. Restricted areas to be written by the Adm. Department [Section 164 (1) read with Section 237].
- Permission shall not be given by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for erection, re-erection of or making material alterations in a building installation or structure in the vicinity of a Civil Aerodrome or Air Force, Air Field and Installation unless a clear written "NO OBJECTION" certificate is received by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] from the Aerodrome Authority or the Station Commander of the Air Force, Air Field and Installations as the case may be.
