Section 6(5) in The U.P. (Regulation Of Building Operations) Rules, 1985
(5)The preliminary sanction under sub-rule (2) or sub-rule (4) shall be subject to the compliance of the conditions laid down in clauses (a) and (b) of sub-section (2-c) of Section 7 of the Act by the applicant within a period of sixty days from such communication or within the period extended by the Prescribed Authority.
