Section 4(1) in Lucknow Industrial Development Areas (Composition of Offences) Regulation, 2017
(1)The Chief Executive Officer, Lucknow Industrial Development Authority or any officer authorised by him for giving permission or rejecting permission for the composition of illegal construction or development work will ensure that-(a)Where illegal construction work has been conducted as on basement, semi-basement, ground floor, first floor or subsequent floors and what is its effect on structural safety, lighting and ventilation;(b)has the basement been constructed with more than admissible limit, if yes, what is its effect on the adjacent properties and existing structural facilities;(c)has it been rejected ever before the permission of construction work, if yes, what is its validity of composition in the present reference;(d)is it against the existing building construction guidelines, if yes, what is its effect;(e)is the construction work is affected with Uttar Pradesh Road Side Land Control Act, 1945 if yes, whether a no objection has been obtained from the competent authority for this purpose.
