Section 326 in The Chhattisgarh Municipal Corporation Act, 1956
326. Notice to be given to Commissioner of intention to lay out lands for, building and for private streets.
(1)Every person who intends-(a)to sell or let on lease any land subject to a covenant or agreement on the part of a purchaser or lessee to erect buildings thereon;(b)to divide land whether unbuilt or partly build into building plots;(c)to use any land or a portion thereof or permit the same to be used for building purposes; or(d)to make or lay out a private street, whether it is intended to allow the public a right of passage or access over such street or not :shall give written notice of his intention to the Commissioner and shall, along with such notice, submit plan and sanction showing the situation and boundaries of such building land and the site of the private street, if any, and also the situation and boundaries of all other lands of such person of which such building, land or site forms a part and the intended development laying out and plotting of such building, land including the dimensions and area of each building plot and also the intended level, direction, width, means of drainage, paving, metalling and lighting of such private streets, the provisions, for planting and rearing of trees beside such private street, and the height and means of drainage and ventilation of the building or buildings proposed to be erected on the land, if any building when erected will not abut on a street than already existing or than intended to be made as aforesaid the means of access from and to such building and the manner of paving, metalling, draining and lighting of such means of access.(2)Commissioner may call for further particulars.-If any notice under sub-section (1) does not supply all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case or if any such notice given for any of, or all the purposes mentioned in clauses (a), (b), (c) of sub-section (1) does not contain any proposal or intention to make or lay out a private street, he may, at any time within thirty days alter receipt of the said notice, by written notice require the person who gave the said notice-(a)to furnish the required information together with all or any of the documents specified in the bye-laws; or(b)to revise any or all the schemes submitted under the said clause (a), (b) or (c) so as to provide for the making or laying out of a private street or streets of such width or widths as he may specify in addition to or in substitution of any means of excess proposed to be provided in such scheme or schemes and to furnish such further information and documents relating to the revised scheme or schemes as he may specify.
