Section 150 in The Gujarat Municipalities Act, 1963
150. Regular line of a public street.
(1)The Chief Officer shall subject to the approval of the municipality prescribe a line on each side of every public street within the municipal borough and may from time to time prescribe a fresh line in substitution for any line so prescribed or for any part thereof:Provided that-(a)at least one month previous to prescribing such line or such fresh line, as the case may be, the Chief Officer shall give public notice of the proposal and shall put up special notice thereof in the street or part of the street for which such line or such fresh line is proposed to be prescribed;(b)the Chief Officer shall comply with any orders passed by the municipality after considering any written objection or suggestion in regard to such proposal, delivered at the office of the municipality within such time as may be specified in such public or special notice:Provided further that the width of the street as per line once prescribed shall not be curtailed or that the line once prescribed shall not be shifted towards the centre of the street without the sanction of the Collector.(2)The line for the time being so prescribed shall be called "the regular line of the public street".(3)(a)Except under the provisions of section 176 no person shall construct or reconstruct any portion of any building within the regular line of the public street without the permission of the Chief Officer under section 155.(b)Where the Chief Officer refuses permission to construct or reconstruct any building in any area within the regular line of the public street, such area shall on the expiry of a period of one year from the date on which permission was so refused or before the expiry of the said period, with the approval of the municipality be added to the street and shall thenceforth be deemed part of the public street and shall be vested in the municipality.(c)Compensation, the amount of which shall in case of dispute be ascertained and determined in the manner provided in section 268, shall be paid by the municipality to the owner of any land, added to a street under clause (b) for the value of the said land and to the owner of any building for any loss, damage or expense incurred by such owner in consequence of any action taken or order passed by the Chief Officer under this subsection:Provided that no such compensation shall be payable in cases to which section 182 applies.(4)Whoever contravenes the provisions of sub-section (3) shall be punished with fine which may extend to three thousand rupees and, in the case of continuing contravention, with an additional fine which may extend to twenty rupees for every day during which such contravention continues after the conviction for the first such contravention, and the Chief Officer may-(a)direct that the building be stopped, and(b)with the previous sanction of the executive committee, by written notice, require such building or portion thereof to the altered or demolished in accordance with the provisions of such notice.(2)Powers to Regulate Buildings, Etc.
