(1)Every person intending to layout or make a new street within a New private municipal area, shall obtain permission of the Municipality, The manner of street. submitting petition and granting permission shall be such as may be specified by the Municipality by regulation.(2)If any person, lays out or make a new street in contravention of the provisions of this section, the Municipality shall forthwith cause the work to be stopped and may execute its order for such stoppage with the help of the police.(3)Whoever lays out or makes any such street in any manner contrary to the provisions of this Act or of any regulations made thereunder or violates any order for stoppage of work under sub-section (2) shall, on conviction, be punished with imprisonment for six months or with fine which may extend to five thousand rupees or with both, and the Municipality may cause any street so laid out or made to be altered and any building constructed on such street to be altered or removed and the expenses thereby incurred shall be paid to the Municipality by the offender, and shall be recoverable as an arrear of tax under this Act.
