Section 170(2) in Karnataka Municipalities Act, 1964
(2)Any person intending to form an extension or lay-out or to make a new private street, shall send to the municipal council, a written application with plans and sections showing the following particulars:-(a)the laying out of the sites of the area upon streets, lanes, or open spaces;(b)the intended level, direction and width of the streets;(c)the street alignment, and the building line, and the proposed sites abutting the streets;(d)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting the streets and for adequate drinking water supply.
