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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The Aligarh Development Authority (Form of Application For Permission For Development) Bye-Laws, 1983

(3)Detailed Plan showing -
(a)building elevation and sections, with distinct indication of proposed and existing works;
(b)arrangements for proper drainage including - .
(i)floor plans of all floors, together with the covered area, accessory buildings and basement plans and terrace plans (such drawings shall clearly indicate the sizes and spacing of supporting members, sizes of rooms, etc.);
(ii)location of essential service, e.g. water- closet, sink, bath and the like;
(iii)sectional drawings showing clearly the sizes of footings, thickness of basement walls and all roofs, slab, wall-construction sizes and spacing of frame members, ceiling heights and parapet heights with their materials. The section shall indicate the drainage and the slope of the roof and at least one section shall be taken through the stair-case;
(iv)all street elevations;
(v)dimensions of the projected portions beyond the permissible building line;
(c)Name and address of the owner/owners of the land or site;
(d)Name of the Architect/Town Planning Engineer/Surveyor/ Draughtsman responsible for the execution of the project with his registration number in the Authority;
(e)North line and scale used;