Section 32 in Bihar Regional Development Authority Act, 1974
32. Lay-out Plan.
(1)Before utilising, selling or otherwise dealing with any land under Section 31, the owner thereof shall apply to the Authority in writing with a lay-out plan of the land showing following particulars, namely:-(a)the plots into which the land is proposed to be divided for the erection of buildings thereon and the purpose or purposes for which such buildings are to be used;(b)the reservation or allotment of any site for any street, open space, park, recreation ground, schools, markets or any other public purposes;(c)the intended level, direction and width of street or streets;(d)the regular the of street or streets;(e)the arrangements with specification to be made for levelling, paving, metailing, flagging, channelling, sewering, draining, conserving scraping and lighting street or streets.Every application under sub-section (1) shall be accompanied by such fee as may be prescribed by regulations;Provided that no such fee shall be necessary in the case of an application made by a department of the Government, a local authority or body corporate.(2)The provisions of this Act and the regulations made thereunder as to the planning standards shall apply in the case to lay-out plan referred to in sub-section (1) and all the particulars referred to in that sub-section shall be subject to the sanction of the Authority.(3)Within sixty days after the receipt of any application under sub-section (1) the Authority after making such enquiry as it may consider necessary in relation to any matter specified in sub-section (2) of section 19 or in relation to any other matter, shall either accord sancuon to the lay-out plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.(4)Such sanction shall be refused if the application does not conform to the provisions of this Act, regulation, rules or any plan under this Act.(5)The lay-out plan referred to earlier in this connection, shall, if so required by the Authority be prepared by a Town Planner licensed by the Authorities.
