Section 14(1) in The U.P. (Regulation Of Building Operations) Rules, 1985
(1)On receipt of the application for erection, re-erection, making material change, or alteration of the building the Prescribed Authority, shall(a)verify the facts mentioned in the application and in its annexures and satisfy that it contains the required particulars and is in proper form,(b)satisfy about the title of the applicant over the land and the building as the case may be; and(c)judge the propriety of the matter from technical, and administrative point of view and that it does not violate any legal provisions.
