Section 60(1) in New Town, Kolkata Development Authority Act, 2007
(1)Before utilising, selling, leasing out or otherwise disposing of any land or building as plots for construction of buildings thereon, the owner thereof shall send to the Chairman a written application with a layout plan of the land showing the street or streets giving access to the plots into which the land may be divided and connections of such street or streets with any existing public or private street in the following particulars:-(a)the size or sizes and the number of plots into which the land is proposed to be divided for the erection of blinding thereon and the purpose or purposes for which such buildings arc to be used ;(b)the land use pattern depicting reservation or allotment of any site for any street, parking lot, open space, park, recreation ground, school, market or any public purpose ;(c)the intended level, direction and width of street or streets including footpath ;(d)the arrangement, for water-supply, enregy supply, drainage, sanitation and conservancy as respects the plot;(e)the arrangements to be made for levelling, paving, metalline, flagging, channelling, severing, draining, conserving and lighting street or streets.
