Section 395(1) in The Orissa Municipal Corporation Act, 2003
(1)Any person intending to lay out or make a new private street shall send to the Commissioner a written application with plans showing the following particulars, relating to -(a)the intended level, direction and width of the street;(b)the street alignment and the building line; and(c)the arrangements to be made for leveling, paving, metalling, flagging, channeling, swearing, draining, conserving and lighting the street, and the Commissioner shall forthwith forward the application to the Standing Committee for its consideration and approval.
