Section 41(1) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965
(1)The Board may hand over any street laid-out or altered by and vested in it to the local authority within whose jurisdiction it lies, after giving it one month's notice when -(a)any such street has been duly leveled and metalled,(b)lamp posts necessary for the lighting of such street have been provided, and(c)water, drains and sewers have been provided in such street, in the manner provided in the scheme.
