Section 217 in The Bombay Provincial Municipal Corporations Act, 1949
217. Notice to be given to Commissioner of intention to lay out lands for buildings and for private streets. - Every person who intends-
(a)to sell or let on lease any land subject to a covenant or agreement on the part of a purchaser or lessee to erect buildings thereon,(b)to divide land (whether unbuilt or partly built) into building, plots,(c)to use any land or a portion thereof or permit the same to be used for building purposes, or(d)to make or lay out a private street, whether it is intended to allow the public a right of passage or access over such street or not,shall give written notice of his intention to the Commissioner and shall, along with such notice, submit plans and sections, showing the situation and boundaries of such building land and the site of the private street (if any) and also the situation and boundaries of all other lands of such person of which such building land or site forms a part and the intended development, laying out and plotting of such building land including the dimensions and area of each building plot and also the intended level, direction, width, means of drainage, paving, metalling and lighting of such private street, the provisions for planting and rearing of trees beside such private street, and the height and means of drainage and ventilation of the building or buildings proposed to be erected on the land, and if any building when erected will not abut on a street then already existing or then intended to be made as aforesaid, the means of access from and to such building and the manner of paving, metalling, draining and lighting of such means of access.
