Section 28 in The Greater Noida Industrial Development Area Building Regulations, 1992
28. Site and land use pattern.
- No building permit on any site shall be sanctioned if the proposed land use does not conform to the Development Plan. If the construction of any building is for public worship, which in the opinion of the Authority will wound the religious feelings of any class or person in the vicinity thereof, no permission to construct building for such purpose may be given on the site. If the proposed use of any site is for the purpose of establishing a factory, warehouse or work place which will be a source of annoyance to, or injurious to the health of the inhabitants of the neighbourhood building, permit in respect of such building may not be given.
