Section 32(1) in Bihar Regional Development Authority Act, 1974
(1)Before utilising, selling or otherwise dealing with any land under Section 31, the owner thereof shall apply to the Authority in writing with a lay-out plan of the land showing following particulars, namely:-(a)the plots into which the land is proposed to be divided for the erection of buildings thereon and the purpose or purposes for which such buildings are to be used;(b)the reservation or allotment of any site for any street, open space, park, recreation ground, schools, markets or any other public purposes;(c)the intended level, direction and width of street or streets;(d)the regular the of street or streets;(e)the arrangements with specification to be made for levelling, paving, metailing, flagging, channelling, sewering, draining, conserving scraping and lighting street or streets.Every application under sub-section (1) shall be accompanied by such fee as may be prescribed by regulations;Provided that no such fee shall be necessary in the case of an application made by a department of the Government, a local authority or body corporate.
