Section 216 in Chennai City Municipal Corporation Act, 1919
216. Making of new private streets.
(1)Any person intending to layout or make a new private street must send to the commissioner, a written application with plans and sections showing the following particulars, namely:-(a)the intended level, direction and width of the street,(b)the street alignment and the building line, and(c)the arrangements to be made for levelling, paving, metalling, flagging, channelling, [***] [Omitted the word 'sewering ' by Tamil Nadu Act 28 of 1978.] draining, conserving and lighting the street.(2)The provisions of this Act and of any rules or by-laws made under it as to the level and width of public streets and the height of buildings abutting thereon shall apply also in the case of streets referred to in sub-section (1); and all the particulars referred to in that sub-section shall be subject to approval by the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].(3)Within sixty days after the receipt of any application under sub-section (1), the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall either sanction the making of the street on such conditions as [he may think fit] [Substituted for the words 'it may think fit' by section 59(ii) by Act 56 of 1961.] or disallow it, or ask for further information with respect to it.(4)Such sanction may be refused-(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] likely to be made, for carrying out any general scheme of street improvement,(ii)if the proposed street does not conform to the provisions of the Act, rules and by-laws referred to in sub-section (2), or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.(5)No person shall layout or make any new private street without or otherwise than in conformity with the orders of the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]. If further information is asked for, no steps shall be taken to layout or make the street until orders have been passed upon receipt of such information:Provided that the passing of such orders shall not in any case be delayed for more than sixty days after the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] has received all the information which [he considers necessary to enable him] [Substituted for the words 'it considers necessary to enable if' by section 59(iii) by Act 56 of 1961.] to deal finally with the said application.
