Section 180 in The Chhattisgarh Municipalities Act, 1961
180. Powers to require repairs, etc., of private streets.
(1)Where a Council considers that in any street not being a public street, or in any part of such street, within the Municipality, it is necessary for the public health, convenience or safety that any work should be done for the levelling, paying, metalling, flagging, channeling, draining, lighting or cleaning thereof, the Council may, by a written notice, require the owner or owners of the street and the owners of the several lands or buildings, fronting or adjoining the said street or abutting thereon, to carry out such work in such manner and within such time as may be specified in such notice.(2)If the notice under sub-section (1) is not complied with, such work may be executed by the Council, the expenses thereby incurred shall be apportioned by the Council, between such owners, and in such manner as it may think fit, regard being had, if it deems it necessary, to the amount and value of any work already done by the owners or occupiers of any such lands and buildings.(3)After such work has been carried out by the owner or by the owners or on the failure of the owners to do so by the Council at the expenses of such owners, the street or part thereof in which such work has been done may, and on the joint requisition of a majority of the said owners shall, be declared by public notice, put up therein by the Council to be a public street.
