Section 281(4) in Karnataka Municipal Corporations Act, 1976
(4)Such sanction may be refused,-(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the standing committee likely to be made, for carrying out any general scheme of street improvement;(ii)if the proposed street does not conform to the provision of the Act, the rules and bye laws referred to in sub-section (2); or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.
