Section 3(5) in Tamil Nadu Panchayats Building Rules, 1997
(5)Every street, land, passage and pathway shall be demarcated, formed and constructed including paving, metalling, flagging, channelling, sewering, draining, conserving and lighting by the owner of the land in accordance with the provision of the lay-out for the proper development of the area ensuring safety and convenience of the public and all expenses incurred thereof shall be paid by the owner of the land at his expenses, while submitting the application required under sub-rule (1).
