Section 302A in The Mumbai Municipal Corporation Act, 1888
302A. [ Commissioner may call for further particulars. [Sections 302, 302A, 302B, 303 and 304 were substituted for sections 302, 303 and 304 by Bombay 5 of 1920, Section 3.]
- If any notice given under section 302 does not supply all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case, he may, at any time within, thirty days after receipt of the said notice, by written notice require the person who gave the said notice to furnish the required information together with all or any of the following documents, namely-(a)correct plans and sections in duplicate of the proposed private street, which shall be drawn to a horizontal scale of not less than one inch to every twenty feet, and a vertical scale of not less than one and a half inches to ten feet and shall show thereon the level of the present surface of the ground above some known fixed datum near the same, the level and rate of inclination of the intended new street, the level and inclination of the streets with which it is intended to be connected, and the proportions of the width which are proposed to be laid out as carriage-way and foot-way respectively;(b)a specification with detailed description of the materials to be employed in the construction of the said street and its footpaths;(c)a plan showing the intended lines of drainage of such street and, of the buildings proposed to be erected and the intended size, depth, and inclination of each drain, and the details of the arrangement proposed for the ventilation of the drains;(d)a scheme accompanied by plans and section for the laying out into streets, plots and open spaces of the other land of such person or of so much other land as the Commissioner shall consider necessary before applying to the [Standing Committee] for their approval of the determination of the Commissioner.]
