Section 251(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Any person intending to layout or make a new private street must send to the Commissioner a written application with plans and sections showing the following particulars, namely:-(a)the intended level, direction and width of the street;(b)the street alignment and the building line;(c)the arrangements to be made for the levelling, paving, metalling, flagging, channelling, swearing, draining, conserving, and lighting the street;(d)the extent of each site and its usage;(e)the extent of open space around the building site allowed; and(f)the extent of open space allowed for public purpose.
