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State of Uttar Pradesh - Section

Section 19 in New Okhla Industrial Development Area Building Regulations, 2010

19. Documents at site.

- The following documents shall be kept at site during the construction of the building and for such a period thereafter as required by the Authority:
(i)A copy of building permit.
(ii)Copy of approved drawings.
If the above documents are found missing for two consecutive visits by the Authorized Officer of the Authority a penalty of Rs. 1000/- shall be levied for each such lapse. In case building permit has not been granted and applicant has applied for building permit then copy of receipt of documents shall be kept (wherever applicable) at site.