(1)The Standing Committee shall classify all public streets in the municipal area into the following categories:-(a)category I - arterial roads,(b)category II - sub-arterial roads,(c)category III - connected roads,(d)category IV - local roads, and(e)category V - pedestrian pathways.(2)The classification shall be done with due regard to the traffic pattern of a public street and the nature and volume of traffic on it, its existing width, and abutting land uses:Provided that different names of public streets, which constitute essentially parts of a continuous traffic corridor, shall not come in the way of their inclusion in any particular category.(3)The Standing Committee shall, from time to time, specify the minimum widths of different categories of public streets without regard to the existing widths of such streets as may be included in such categories:Provided that the minimum width of any public street included in category I or category II or category III or category IV shall be not less than ten meters including the adjoining footpath, if any, and that of a public street included in category V, shall be not less than six meters:Provided further that such minimum widths may be revised by the Standing Committee from time to time.(4)The classification of the public streets in different categories may be revised, from time to time.
