Section 281(1) in Karnataka Municipal Corporations Act, 1976
(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.
