Section 209(5) in The New Delhi Municipal Council Act, 1994
(5)The Chairperson shall maintain-(a)a register containing such particulars as may be specified by him in this behalf with plans attached thereto showing all public streets in respect of which the regular line of the street has been defined or redefined and containing any other particulars which the Chairperson may deem necessary;(b)a register of all agreements executed under sub-section (4) and of all deposits made thereunder.
