(2)In case of proposal for development work, if in the opinion of the Authority, the layouts of plots, or alignment of the street or accessway is not adopted to or would detrimentally affect the layout or development of adjoining lands, the Authority shall require the applicant to alter the layout as deemed necessary. The details of layout of roads of quality not less than 150 mm. W.B.M. Road, laying of water supply drainage lines to meet the requirement of water supply and sewage affluent of the population to the level of the municipal main, as decided by the Authority shall be furnished to the entire satisfaction of the Authority or the owner may deposit an amount equal to the expenses for such development, as estimated by the Authority.
