Section 217(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(5)No person shall layout or make any new private street without orotherwise than in conformity with the order of the zonal committee. If furtherinformation is asked for, no steps shall be taken to lay out or make the streetuntil orders have been passed upon receipt of such information:Provided that, the passing of such orders shall not in any case be delayedfor more than sixty days after the zonal committee has received all theinformation which it considers necessary to enable it to deal finally with the saidapplication.
