171. Sanction [for sub-division or reconstitution of] [Substituted 'for sub-division of' by Act No. 22 of 2017, dated 17.5.2017.] plot or lay out of Private Street.
(1)Every person who intends to sub-divide [or reconstitute] [Inserted by Act No. 22 of 2017, dated 17.5.2017.] his land or his plot or make or lay out a private street on such land or plot on or after the date of the operation of plan under Section 161 shall submit the intended layout plan for such purpose together with such particulars and such fees, [as may be determined by by rules made by the State Government in this behalf] [Substituted 'as may be determined by bye-laws or by Government orders' by Act No. 22 of 2017, dated 17.5.2017.], to the Municipality for sanction.(2)[ Subject to any rules made by the State Government in this behalf, the Municipality may, within the prescribed period sanction such plan either without modifications or subject to such modifications or conditions as it considers expedient or may refuse to give sanction, if the Municipality is of opinion that such division or laying out of street is not in any way consistent with the proposals of the plan or the overall development of the area.] [Substituted by Act No. 22 of 2017, dated 17.5.2017.](3)No compensation shall be payable for the refusal of a sanction or for the imposition of modifications or conditions in the sanction.(4)If any person does any work in contravention of sub-Section (1), or in contravention of the modifications or conditions in any sanction given under sub-Section (2), or in spite of refusal of sanction under the said sub-Section (2), the Municipality may direct such person by notice in writing to stop any work in progress and after making an inquiry in the manner determined by bye-laws remove or pull down any work or restore the land to its original condition.(5)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served shall, on conviction, be punished with fine which may extend to five thousand rupees, and when the non-compliance is a continuing one, with a further fine which may extend to two hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues.[Explanation. - For the purpose of the section "reconstitution" means any change in the area or dimension of two or more plots.] [Added by Act No. 22 of 2017, dated 17.5.2017.]
