Section 7 in The U.P. (Regulation of Building Operations) Regulations, 1960
7.
(1)The grant or refusal of permission shall be communicated to the applicant in writing by personal service or by post under certificate of posting at the address given in his application.(2)A notice under Section 10 of the Act for the party to appear and show cause as to why the unauthorised construction should not be demolished shall be given in Form "B" appended with Schedule I.(3)When a notice under any of the provisions of the Act is to be given to or served on the owner or occupier of any property and he is unknown, it shall be given or served -(a)by delivering a written notice to some person on the property, or should there be no such person to whom it can be delivered, by affixing it at some conspicuous part of the property;or(b)by putting into the post a pre-paid letter containing a written notice and addressed by the description of the "owner" or "occupier" of the property (naming it) in respect of which the notice is given without any further name or description, and by publication in a local newspaper.(4)Notice of demolition shall be given in Form "C" appended to Schedule I.(5)The owner shall be deemed to have been given an opportunity of hearing if he or his authorised agent fails to appear despite services of notice in one of the modes provided in foregoing clauses of Regulations.
