Section 204(4) in The U.P. Municipalities Act, 1916
(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 [Municipality] [Substituted by U.P. Act No. 12 of 1994.], likely to be made for carrying out any general scheme of street improvement, or(ii)if the proposed street does not conform to the provisions of the Act, rules and bye-laws referred to in sub-section (2), or(iii)if the proposed street is not designed so as to connect at least at one end with a public or a private street which is already connected with a public street.
