Section 281 in Karnataka Municipal Corporations Act, 1976
281. Making of new private streets.
(1)Any person intending to layout or make a new private street must send to the Commissioner 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 street.(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 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 standing committee.(3)Within sixty days after the receipt of any application under sub-section (1) the standing committee shall either sanction the making of 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 standing committee likely to be made, for carrying out any general scheme of street improvement;(ii)if the proposed street does not conform to the provision of the Act, the 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 layout or make any new private street without or otherwise than in conformity with the order of the standing committee. If further information is asked for, no steps shall be taken to lay out or make the street until orders have been passed upon receipt of such information:Provided that the passing of such orders shall not in any case be delayed for more than sixty days after the standing committee has received all the information which it considers necessary to enable it to deal finally with the said application.(6)If the standing committee does not refuse sanction within sixty days from the receipt of the application under sub-section (1) or from the receipt of all the information asked for under sub-section (5), such sanction shall be deemed to have been given and the applicant may proceed to make the street, but not so as to contravene any of the provisions of this Act or the rules or bye-laws made under this Act.
