Section 6 in U.P. Housing and Development Board Regulations, 1982
6. Information Accompanying Application for Building Permit
-6.1The application for building permit shall be accompanied by the site plan, building plan, service plan and specifications as prescribed in Regulation no. 6.2.6.2Application for Building Permit - The following shall accompany the application for building permit in the case of permission for erection, re-erection or making material alterations:(i)Site Plan-Plan sent with an application shall be drawn to a scale of not less than 1:500 for areas up to 1 hectare and not less than. 1:1000 for areas more than 1 hectare and shall show:(a)The boundary of the site of any contiguous land belonging to the owner thereof;(b)the position of site in relation to neighbouring street;(c)the name and/or width of the street in which the building is proposed to be situated,(d)all existing buildings standing on, over or under site;(e)the means of access from the street to the building and to all other buildings, which the owner intends to erect upon his contiguous land referred to in (a);(f)space to be left in and around the building to secure a free circulation of air admission of light and access for scavenging purposes and details of projection (if any), on to open space;(g)the width of the street (if any) in front and of any street (if any) at the side or near the proposed building;(h)scale used and the direction of North Point relating to plan of the building;(i)any existing physical features, such as wells, drains etc;(j)sewerage and drainage lines up to discharge point and water supply lines; and(k)such other particulars as may be prescribed by the Authority.(ii)Building Plan -The plan of the buildings and elevations and sections accompanying the application shall be drawn to a scale not less than 1:100, The plan shall;(a)include the floor plans of all floors together with the covered and open area, clearly indicating the size and spacings of all framing members and sizes of rooms and the position of staircases, ramps and liftwells;(b)show the use or occupancy of all parts of the building;(c)show exact-location of essential services, for example W.C, sink, bath and the like including the water supply and drainage line;(d)include sectional drawings showing clearly the size of footings, thickness of basement wall, wall construction, size and spacing of framing members, floor slabs and roofs slabs with their materials and size and locations of doors, windows and other openings. The section shall indicate the heights of building and rooms and also the height of the parapet and the drainage and the slope of the roof. At least one section should be taken through the staircase and drawn to a scale of 1:50.(e)show all street elevations;(f)give dimensions of the permissible projected portions within open spaces;(g)include terrace plan indicating the drainage and the slope of the roof; and(h)give indications of the North Point relative to the plan and scale used,(iii)Services Plan -Plans, elevations and sections of private water supply and sewage disposal system independent of the Municipal services, if any, shall also be included.(iv)Specifications -General specifications giving types and grade of materials to be used shall accompany the application.(v)Ownership title -Every application for building permit shall be accompanied by the following for verifying proof of ownership:(a)attested or photo-copy of the original hire-purchase agreement/possession certificate/sale-deed clearly indicating the dimensions of all sides of the plot/house and date of allotment of the plot,(b)an affidavit stating that his plot is free from any unauthorised construction,(c)other affidavit or documents if required by the authority.(vi)Any other document which the authority may deem fit.6.3Preparation and signing of the plans- All the plans shall be prepared and duly signed in full by the licensed technical pesonnel and shall indicate their names, addresses, qualifications and licence number and title alloted by Authority. Further the plans shall be signed by the owner in full and in ink. All plans shall be prepared in metric system only.6.3.1. Qualifications of Licensed Technical Personnel and Competence of Work-The technical personnel for the preparation of various plans and design and construction of building schemes shall be licensed by the Authority as competent to do the work for which they arc empowered. The qualifications of the technical personnel and their competence to carry out different jobs shall be as given in Appendix-'A'6.4Supervision -The application for building permit shall be further accompanied by a certificate in (he prescribed form given in Appendix 'C' for undertaking the supervision by the licensed technical personnel, the qualifications and competence shall be as given in Appendix 'A'.6.4.1. In case of any changes of technical personnel during construction work, the change shall be intimated to the Authority.
