Section 32(2) in Karnataka Urban Development Authorities Act, 1987
(2)Any person intending to form an extension or layout, or to make a new private street shall send to the Commissioner a written application with plans and sections showing the following particulars :-(a)the laying out of the sites of the area upon streets, lands or open spaces ;(b)the intended level, direction and width of the street ;(c)the street alignment and the building line and the proposed sites abutting the streets ;(d)the arrangement to be made for levelling, paving, metalling, flagging, channelling, swearing, draining, conserving and lighting the streets and for adequate drinking water supply.
