(4)Such sanction may be refused -(i)if the proposed road would conflict with any arrangement which have been made, or which are in the opinion of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] likely to be made, for carrying out any general scheme for the laying out of roads;(ii)if the proposed road does not conform to the provisions of the Act, rules and bye-laws referred to in Sub-section (2); or(iii)if the proposed road is not designed so as to connect at one and with a road which is already open.
