Section 395(5) in The Orissa Municipal Corporation Act, 2003
(5)No person shall lay out or make any new private street, without or otherwise than in conformity with, the orders of the Standing Committee and if further information from such person is asked for, no steps shall be taken by such person to lay out or make the street until orders have been passed upon receipt of such information :Provided that the passing of such orders shall not in any case be delayed for more than sixty days after; the Standing Committee has received all the information which it considers necessary enabling it to deal finally with the said application.
