Section 3 in U.P. Housing and Development Board Regulations, 1982
3. Applicability of the regulations.
3.1Development of land - Where a land is to be developed, or redeveloped into sub-divisions, plots or colonics, the regulations apply to all the modifications to the land layout.3.2Buildings - The regulations shall apply to the building work given under 3.2.1 to 3.2.5.3.2.1. Where a building is erected, the regulations apply to the design and construction of the building.3.2.2. Where the whole or any part of the building is removed, the regulations apply to all parts of the building whether removed or not.3.2.3. Where the whole or any part of the building is demolished, the regulations apply to any remaining part and to the work involved in demolition.3.2.4. Where a building is altered (See regulation 5.5) the regulations apply to the whole building whether existing or new except that the laws apply only to part if that part is completely self-contained with respect to requirements of the regulations.3.2.5. Where the occupancy of a buildings is changed, the regulations apply to all parts of the building affected by the change.3.2.6. Existing Buildings - Nothing in the regulations shall require the removal, alteration or abandonment, nor prevent continuance of the use or occupancy of an existing building, unless in the opinion of the Authority, such building constitutes a hazard to the safely of the adjacent property or the occupants of the building itself, subject to the provisions of moratorium placed in the Master Plan for any area.3.2.7. These regulations shall apply to all areas where any housing or improvement scheme of Parishad is in force.3.2.8. These regulations shall apply in consonance with all other rules and regulations of Parishad.3.2.9. Applicability of these regulations in schemes which have already been developed (either partially or fully) shall be limited to the portions which are already identifiable and such identified portions shall have to be declared in advance, as 'Identified areas' by the Authority.3.2.10. In case of any doubt or dispute in the implementation of these regulations the decision of the Authority shall be final.
