Section 16(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(3)The allotment order shall specify-(a)whether the building shall be used by the tenant for residential or non-residential purposes ;(b)in the case of business purposes, the names of proprietors or partners of the business;(c)the date which shall not be earlier than seven days after the date of the order, by which the landlord shall deliver possession to the allottee ;(d)such other particulars as may be prescribed.
