Section 106P in Uttarakhand Panchayati Raj Act, 2016
106P. Permission to lay out and make a street.
(1)Every person before beginning to layout or make a new private street in a controlled rural area shall submit a application in writing to the Kshettra Panchayat seeking permission to layout or make such street and shall alongwith such. application submit the following particulars :(a)the proposed level, direction and width of the street,(b)the street alignment and the building line, and shall also state in the application the arrangement to be made for levelling, paving, medaling, flagging, channeling and draining of the street.(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of a public street and the height or a, building abutting thereon shall also apply to the case of a street referred to in that sub-section (1); and all other particulars referred to in that sub-section shall be subject to the approval of the Kshettra Panchayat.(3)Within sixty days after the receipt of an application under sub-section (1) the Kshettra Panchayat shall either sanction the laying out or the making of the street on such conditions as it may think fit to impose or disallow it or ask for further information with respect to it within a specified reasonable period.(4)Such sanction may be refused if -(i)the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the Kshettra Panchayat, likely to be made for carrying out any general scheme of street Improvement; or(ii)the proposed street does not conform to the provisions of the Act, rules and bye-laws referred to in sub-section (2); or(iii)the proposed street is not designed so as to connect at least one end with a public street.(iv)No persons shall layout or make any new private street or road without, or otherwise than in conformity with, the order of the Zila Panchayat. If further information is asked for under sub-section (3) the laying out or making of the street shall not be commencement until orders have been passed on the application after receipt of such information;Provided that the passing of such orders shall not in any case be delayed by more than thirty days after the Kshettra Panchayat has received all the information which it considers necessary for the final disposal of the application.
