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State of Uttar Pradesh - Section

Section 13 in The U.P. (Regulation Of Building Operations) Rules, 1985

13. Fees for building permit. -

(1)Application for building permit referred to in sub-rule (1) of Rule 11 shall be accompanied by fee receipt as per scale of fee specified in sub-rule (2).
(2)Building Permit fee. - The scale of fee for building permit shall be as follows :-
(i)Residential Buildings Covered Area on all floors
Fee in Rs.
Upto 50 square meters 10
51 to 100 square meters 25
101 to 150 square meters 50
151 to 300 square meters 100
for above 300 square meters 10
  For every additional 50 square meters or partthereof plus Rs. 100
(ii)Commercial, Business and Assembly Buildings. - (i.e., shops, showrooms, business offices, godowns, warehouses, banks, cinemas, theatres, skating halls, clubs etc.)
Covered Area on all floors Fee in Rs.
Upto 20 square meters 100
21 to 50 square meters 200
for above 50 square meters 200
(for every additional 50 square meters or part thereof plusRs. 200)  
(iii)Public Buildings for Hospital, Educational, Religious and Charitable use :-
Covered Area on all floors Fee in Rs.
150 square meters 25
more than 150 square meters 50
(iv)Industrial Buildings :-
Covered Area on all floors Fee in Rs.
150 square meters 200
for above 150 square meters 100/-for every additional 150square meters or part thereof plus, Rs. 200.
(v)The fixation of these fees shall further be governed by the following :-
(a)for re-erection of building, the fee chargeable shall be the same as for erection of a new building;
(b)for additions and alterations in the existing building, the fees shall be chargeable on the added portions only, on the same scale as for new building;
(c)for revised plan of a building which the Prescribed Authority has already sanctioned, the fees chargeable shall be l/4th of the fees chargeable on the original plan, subject to the condition that the covered area of the building has not increased by more than 5% than in the original sanctioned plan.
(d)In the case of additions and alterations of building if the use of the building is also changed, then the chargeable fees shall be calculated on the use proposed:
(e)In case of basements, for the purpose of calculating fee, the area covered under the basement shall be counted towards the covered area;
(f)In the case of buildings with principal and subsidiary occupancies, in which the fees leviable are different than the fees for the total building scheme shall be calculated as per the rates for individual occupancies.
(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 in no case, be refunded.
(4)In the event of a building permit, not being issued on account of any defects and shortcomings in the application the fees paid shall not be refunded to the applicant, but he shall be allowed to resubmit the plans without any additional fees after complying with all objections of the Prescribed Authority within a period of one year from the date of receipt of the objection/rejection order, by the applicant, after which fresh fees shall have to be paid.