Section 317 in Uttar Pradesh Municipal Corporation Act, 1959
317. [ Notice of repairs, alteration, etc., in building. [Operation of Section 317 and certain other provisions of this Adhiniyam shall, in respect of a development area, remain suspended under Section 59 of President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974.]
- Every person intending -(a)to make any addition to a building,(b)to make any alteration or repairs to a building, not being a frame building, involving the removal or re-erection of any external or party-wall thereof or of any wall which supports the roof thereof to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet,(c)to make any alteration or repairs to a frame-building, involving the removal or re-erection of more than one-half of the posts or beams in any such wall thereof as aforesaid, or involving the removal or re-erection of any such wall thereof as aforesaid, to an extent exceeding one-half of such wall above plinth level, such half to be measured in superficial feet,(d)to make any alteration in a building involving -(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms,(ii)the conversion of any passage or space in such building into a room or rooms,(iii)to repair, remove, construct, re-construct or add to any portion of a building abutting on a street which stands within the regular line of such street,(e)to carry out any work in a building involving -(i)the construction or re-construction of a roof,(ii)the conversion of a roof into a terrace,(iii)the conversion of a terrace into a roof, or(iv)the construction of a lift shaft,(f)to carry out any repairs to a building involving the construction of a floor of a room (excluding the ground floor),(g)to permanently close any door or window in an external wall, or(h)to remove or re-construct the principal staircase or to alter its position, shall give notice in writing to the Municipal Commissioner in such form and containing such information as may be required to be furnished under the byelaws framed therefor and accompanied by such documents and plans as may be prescribed.]
