Section 8(d) in The U.P. (Regulation Of Building Operations) Directions, 1960
(d)If the plans and statements submitted with the applications under Directions 3 and 4 do not in any respect satisfy the provisions contained in these directions or any regulations in that behalf the Prescribed Authority may at any time within 60 days from the receipt of the notice require the applicant by written notice, to modify, amend or alter them in such manner as to bring them in conformity with such directions or regulations.
