Section 357 in The Calcutta Municipal Corporation Act, 1980
357. Defining regular line of a street. -
(1)The Municipal Commissioner may, with due regard to the minimum widths prescribed for various categories of streets including the footpaths abutting the same, define the regular line on one or both sides of any public street or portions thereof in accordance with the rules and the regulations made in this behalf and may, with the previous sanction of the Corporation, redefine at any time any such regular line:Provided that, before redefining such regular line, the Corporation shall, by public notice, afford a reasonable opportunity to the residents of premises abutting on such public street to make suggestions or objections with respect to the proposed redefinition and shall consider all such suggestions or objections which may be made within one month from the date of publication of such notice :Provided further that the street alignment of any public street operative under any law in any part of Calcutta immediately before the commencement of this Act shall be deemed to be a regular line defined by the Municipal Commissioner under this sub-section.(2)The line for the time being defined or redefined shall be called the regular line of the street.(3)No person shall construct or reconstruct any building or a portion thereof or any boundary wall within the regular line of a street.(4)The Municipal Commissioner shall maintain a register, containing such particulars as may be prescribed, with plans attached thereto showing all public streets in respect of which the regular line of such streets has been defined or redefined.(5)All such registers shall be open to inspection by any person on payment of such fee, and any extract therefrom may be supplied on payment of such charges, as may be determined by the Corporation by regulations.(6)[ Notwithstanding anything contained in the foregoing provisions of this section, the Corporation may, if it considers expedient so to do, cancel partly or wholly, or modify, the regular line of a public street after a period of ten years from the date of defining the said regular line, provided the object for which the said regular line was defined has not been completed within the said period :] [Sub-Section 6 inserted by W.B. Act 26 of 1997.]Provided that the Corporation shall, before such cancellation or modification of such regular line, afford, by public notice, a reasonable opportunity to the residents of the premises abutting on such public street to make suggestions or objections with respect to the proposed cancellation or modification of the regular line as aforesaid and shall consider all suggestions or objections which may be made within one month from the date of publication of such notice.
