310. Control over construction or alteration of private roads.
(1)Every person who intends to construct, reconstruct or alter a private road shall send to the Board of Councilors an application for permission to execute the work.(2)Every such application shall be accompanied by such document and particulars as may be prescribed.(3)Every person applying for permission to construct, reconstruct or alter a private road shall further mark out on the round the alignment of the road for inspection by the Board of Councilors or an officer authorized by it in this behalf.(4)The permission referred to in sub-section (1) may be granted or refused or granted subject to any condition which the Board of Councilors may think fit to impose in accordance with such rules as may be made in this behalf.(5)No work referred to in sub-section (1) shall be commenced without the written permission of the Board of Councilors.
