Section 6 in The U.P. (Regulation Of Building Operations) Rules, 1985
6. Principles for Grant or Refusal of Development Permit. -
(1)On receipt of the application for the development or redevelopment of the land the Prescribed Authority shall :-(a)verify the facts mentioned in the application and in its annexures and satisfy that it contains the required particulars, and is in proper form,(b)satisfy about the title of the applicant over the land and about his ability and capacity, to carry out the development activity as per specifications; and(c)judge the propriety of the matter from technical, and administrative point of view, and that it does not violate any legal provisions.(2)Thereafter the Prescribed Authority may either accord preliminary sanction or refuse the proposals or may accord preliminary sanction with such modifications or directions as it may deem necessary and thereupon shall communicate the decision to the applicant in Form C.(3)In the case of refusal, the. Prescribed Authority shall state the reasons and relevant provisions of the Act or the Rules which the plans contravene. The Prescribed Authority shall as far as possible, point out all objection to the plans and statements in the first instance itself.(4)The applicant may then resubmit the plans, statements modified in the light of the objections raised. The procedure for according preliminary sanction or refusal as laid down for the first submission of plans/statements shall mutatis mutandis apply.(5)The preliminary sanction under sub-rule (2) or sub-rule (4) shall be subject to the compliance of the conditions laid down in clauses (a) and (b) of sub-section (2-c) of Section 7 of the Act by the applicant within a period of sixty days from such communication or within the period extended by the Prescribed Authority.(6)As soon as the conditions of sub-rule (5) are fulfilled the final sanction shall be accorded and development permit issued in Form-D.
