Section 32(2) in Bangalore Development Authority Act, 1976
(2)Any person intending to form an extension or layout or to make a new private street, shall send to the Commissioner a written application with plans and sections showing the following particulars:-(a)the laying out of the sites of the area upon streets, lands or open spaces;(b)the intended level, direction and width of the street;(c)the street alignment and the building line and the proposed sites abutting the streets;(d)the arrangement to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting the streets and for adequate drinking water supply.
