Section 176 in Tamil Nadu District Municipalities Act, 1920
176. Making of new private streets.
(1)Any person intending to make or lay out a new private street shall send to the municipal office a written application with plans and sections showing the following particulars, namely:-(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 levelling, paving, metalling, flagging, channelling, [sewering,] [The word 'swearing' was omitted in respect of Municipalities Third Grade Municipalities and Town Panchayats covered under Chennai Metropolitan Development Area. See Schedule to the Tamil Nadu Act 28 of 1978.] draining, conserving and lighting the street.(2)The provisions of this Act and of any rules or by-laws made under this Act as to the level and width of public streets and the height of buildings abutting thereon shall apply also in the case of streets referred to in sub-section (1); and all the particulars referred to in that sub-section shall be subject to approval by the council.(3)Within sixty days after the receipt of any application under sub-section (1), the council shall either sanction the making of the street on such conditions as it may think fit or disallow it, or ask for further information with respect to it.(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 council likely to be made for carrying out any general scheme for the laying out of streets,(ii)if the proposed street does not conform to the provisions of the Act, rules and by-laws referred to in sub-section (2), or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.(5)No person shall make or lay out any new private street without or otherwise than in conformity with the orders of the council. If further information is asked for, no steps shall be taken to make or lay out the street until orders have been passed upon receipt of such information:Provided that the passing of such order shall not in any case be delayed for more than sixty days after the council has received all the information which it considers necessary to enable it to deal finally with the said application. Any application not disallowed within a period of one hundred and twenty days from the date of receipt in the municipal office shall be deemed to have been sanctioned.
