Section 216(1) in Chennai City Municipal Corporation Act, 1919
(1)Any person intending to layout or make a new private street must send to the commissioner, a written application with 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, [***] [Omitted the word 'sewering ' by Tamil Nadu Act 28 of 1978.] draining, conserving and lighting the street.
