Section 106P(1) in Uttarakhand Panchayati Raj Act, 2016
(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.
