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State of Uttar Pradesh - Section

Section 5 in The U.P. (Regulation Of Building Operations) Rules, 1985

5. Fees for Development Permit. -

(1)Application for development permit referred to in sub-rule (1) of Rule 3 shall be accompanied by the fee receipt as per scale specified in sub-rule (2).
(2)Development Permit Fee. - The scale of fees for development permit shall be as follows :-
(i) For developmenl of area up to 1 hectare. Rs. 500
(ii) For development of area above 1 hectare and upto 2.5 hectares. Rs. 1000
(iii) For development of area above 2.5 hectare and upto 5 hectares. Rs. 1500
(iv) For every additional 5 hectares or part thereof. Rs. 500
(3)Withdrawal of Application. - The applicant may withdraw his application and plans at any time prior to the sanction, and such withdrawal shall terminate all proceedings with respect to such application but the fees paid shall not be refundable.
(4)In the event of a development permit not being issued on account of any defects and shortcomings in the application, the fee paid shall not be refunded to the applicant but he shall be allowed to resubmit the plans without any additional fee after complying with all the objections of the Prescribed Authority within one year from the date of receipt of the objection/rejection order, by the applicant, after which fresh fees shall have to be paid.