Section 204(5) in The U.P. Municipalities Act, 1916
(5)No person shall lay out or make any new private street or road without, or otherwise than in conformity with the orders of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]. If further information is asked for under sub-section (3) the laying out or making of the street shall not be commenced until orders have been passed on the application after receipt of such information :Provided that the passing of such order shall not in any case be delayed by more than 30 days after the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has received all the informations which it considers necessary for the final disposal of the application.
