Section 176(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)No persons shall lay out or make any new private street or road without, or otherwise than in conformity with, the orders of the Kshettra Panchayat. If further information is asked for under sub-section (3) the laying out or making of the street shall not be commenced until orders have been passed on the application after receipt of such information:Provided that the passing of such orders shall not in any case be delayed by more than thirty days after the Kshettra Panchayat has received all the information which it considers necessary for the final disposal of the application.
