(1)Any person intending to make or layout a new private street shall send to the office of the Municipality 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, draining, conserving and lighting the streets.(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of public streets and the height of building abutting thereon shall apply also in the case of street referred in sub-section (1), and all the particulars referred to in that sub section shall be subject to approval by the Municipality.(3)Within sixty days after the receipt of any application under sub-section (1), the Municipality 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)Sanction under sub-section(3) 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 Municipality 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 bye-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 layout any new private street without or otherwise than in conformity with the orders of the Municipality. If further information is asked for, no steps shall be taken to make or layout 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 Municipality has received all the information which it considers necessary to enable it to deal finally with the said application. Any application not disallowed with in the period of one hundred and twenty days from the date of receipt in the office of the Municipality shall be deemed to have been sanctioned.
