Section 106P(4) in Uttarakhand Panchayati Raj Act, 2016
(4)Such sanction may be refused if -(i)the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the Kshettra Panchayat, likely to be made for carrying out any general scheme of street Improvement; or(ii)the proposed street does not conform to the provisions of the Act, rules and bye-laws referred to in sub-section (2); or(iii)the proposed street is not designed so as to connect at least one end with a public street.(iv)No persons shall layout or make any new private street or road without, or otherwise than in conformity with, the order of the Zila Panchayat. If further information is asked for under sub-section (3) the laying out or making of the street shall not be commencement until orders have been passed on the application after receipt of such information;Provided that the passing of such orders shall not in any case be delayed by more than thirty days after the Kshettra Panchayat has received all the information which it considers necessary for the final disposal of the application.
