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State of Uttar Pradesh - Section

Section 7 in The U.P. (Regulation Of Building Operations) Directions, 1960

7. Fees. -

In case if the applicant desires that the plans and statement under the Directions 3 and 4 be prepared by the Town and Village Planner, he shall have to pay in advance the fees at the rate prescribed below which shall not be refunded in case of withdrawal of application:
Area of land Fees
(i) For area not exceeding 25 acres or part thereof. Rs. 15 per acre subject to a minimum of Rs. 200.
(ii) For an area exceeding 25 acres but not exceeding 100acres. Rs. 15 per acre of first 25 acres and Rs. 8 for eachadditional acre.
(iii) For exceeding 100 acres. Rs. 15 per acre for first 25 acres, Rs. 8 per acre for next 75acres and Rs. 5 per acre for each additional acre.
Note 1. - In case the applicant does not furnish the survey plan of the area and the Prescribed Authority or the Town and Village Planner is required to carry out the surveys, the applicant shall have to pay the fees at double the rates specified above.Note 2. - The above scale fees shall be applicable to the preparation of the layouts only. As regard the building plans the rates prescribed in Financial Handbook (Annexure C), Volume V, Part I, shall apply.Note 3. - No extra charge shall be made for the first blueprints of such plans, but payment at the rate of 25 nP. per square foot subject to maximum of Re. 1 will be charged for every additional blueprint of such plans.