(1)Every person intending to layout or make a new street within a municipal area, shall give notice thereof in writing to the Chairman and shall furnish along with such notice plans and sections showing -(a)the intended level, direction and width of the street:(b)the situation and the boundaries of any buildings or plots abutting on such street or likely to be served by such street;(c)the position of any public street or streets to which the new street may have an access;(d)the arrangements to be made for the levelling, paving, metalling, flagging, channelling, draining or lighting of the street; and(e)such other particulars as may be required by regulations, if any, made in this behalf.
