Section 147 in The Gujarat Municipalities Act, 1963
147. Power to require repair etc., of private street.
(1)Where the executive committee considers that in any street not being a public street, or in any part of such street, within the municipal borough, it is necessary for the public health, convenience of safety that any work should be done for the levelling, paving, metalling, flagging, channelling, draining, lighting or cleaning thereof, the executive committee may by written notice require the respective owners of the lands or buildings fronting, adjoining or abutting upon such street or part thereof, to carry out such work in a manner and within a time to be specified in such notice.(2)And to declare such street public. - After such work has been carried out by such owners or, as provided in section 239 by the municipality at the expense of such owners, the street or part thereof in which such work has been done may, and on the joint requisition of a majority of the said owners shall, be declared by a public notice, put up therein by the executive committee, to be a public street.(3)Apportionment of expenses in default. - If the notice under sub-section (1) is not complied with and such work is executed by the municipality as provided in section 239 the expenses thereby incurred shall be apportioned by the executive committee between such owners in such manner as it may think fit, regard being had, if it deems it necessary to the amount and value of any work, already done by the owners or occupiers of any such lands or buildings.
