Section 217 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
217. access to the plots and connecting them to an existing public or private street.
Making of new private streets.- (1) Any person intending to layout ormake a new private street must send to the Chief Commissioner a written applicationwith plans and sections showing the following particulars, namely:-(a)the intended level, direction and width of the street;(b)the street alignment and the building line; and(c)the arrangements to be made for levelling, paving, metalling, flagging,channelling, sewering, draining, conserving and lighting the street.(2)The provisions of this Act and of any rules or bye-laws madethereunder as to the level and width of public streets and the height of buildingsabutting thereon shall apply also in the case of streets referred to in sub-section(1)and all the particulars referred to in that sub-section shall be subject toapproval by the zonal committee.(3)Within sixty days after the receipt of any application under sub-section (1) the zonal committee shall either sanction the making of street on suchconditions as it may think fit or disallow it or ask for further information withrespect to it.(4)Such sanction may be refused,-(a)if the proposed street would conflict with any arrangementswhich have been made or which are in the opinion of the standingcommittee likely to be made, for carrying out any general scheme ofstreet improvement;(b)if the proposed street does not conform to the provision of theAct, the rules and bye laws referred to in sub-section (2); or(c)if the proposed street is not designed so as to connect at oneend with a street which is already open.(5)No person shall layout or make any new private street without orotherwise than in conformity with the order of the zonal committee. If furtherinformation is asked for, no steps shall be taken to lay out or make the streetuntil orders have been passed upon receipt of such information:Provided that, the passing of such orders shall not in any case be delayedfor more than sixty days after the zonal committee has received all theinformation which it considers necessary to enable it to deal finally with the saidapplication.(6)If the zonal committee does not refuse sanction within sixty daysfrom the receipt of the application under sub-section (1) or from the receipt of allthe information asked for under sub-section (5), such sanction shall be deemed to
