(1)Any person intending to make or lay out a new private road shall send to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a written application with plans and sections showing the following particulars, namely :(a)the intended level, direction and width of the road;(b)the road alignment and the building line; and(c)the arrangements to be made for levelling, paying, metalling, flagging, channeling, sewering, draining, conserving and lighting the road.
