Section 217(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)Such sanction may be refused,-(a)if the proposed street would conflict with any arrangementswhich have been made or which are in the opinion of the standingcommittee likely to be made, for carrying out any general scheme ofstreet improvement;(b)if the proposed street does not conform to the provision of theAct, the rules and bye laws referred to in sub-section (2); or(c)if the proposed street is not designed so as to connect at oneend with a street which is already open.
