Section 45(1) in Kerala Town and Country Planning Act, 2016
(1)A Detailed Town Planning Scheme may contain detailed proposals, including but not limited to the following matters, namely:-(a)establishment of new development centres;(b)establishment of commercial centres, including specialised markets, wholesale and retail trade centres;(c)establishment of tourist centres and tourism related infrastructure;(d)establishment of industries, industrial estates, factories, service industries etc.;(e)development and landscaping of open spaces, recreational grounds, parks, zoological and botanical gardens and social forestry;(f)conservation of ecologically sensitive areas;(g)protection of environmentally sensitive areas;(h)conservation of heritage sites and buildings, objects of historical importance or natural beauty and of buildings actually used for religious purposes;(i)proposals for natural hazard prone areas;(j)control of air and water pollution;(k)housing schemes for different income groups including housing for economically weaker sections of the society, infirmaries, destitutes, women and children in distress, disabled, physically challenged, senior citizens etc.;(l)redevelopment and renewal of blighted areas;(m)resettlement, rehabilitation and up-gradation of slum areas;(n)provision of health care, religious, cultural and educational facilities;(o)provision of water supply and electricity;(p)provision of sanitary arrangements including construction of drains and public conveniences etc., disposal of sewage, solid waste;(q)construction, reconstruction, alteration, improvement and maintenance of public roads and streets, bridges, pedestrian facilities, safe path for the cycle-riding, parking facilities, transport terminals including bus depots, bus bays, bus stops, street lighting and avenue plantation, improvement of road junctions;(r)provision of public transportation including mass transportation;(s)provision of communication facilities;(t)informal sectors;(u)provision of burial and cremation grounds, and slaughter houses;(v)demolition of buildings or portions of building causing obstructs development and developmental activities, closure or demolition of dwellings and portions of dwellings unfit for human habitation;(w)acquisition of land by purchase, lease or otherwise and erection thereon of such buildings or carrying out such operations as may be necessary for the purposes of its functions; and(x)such other matters not inconsistent with the objects of this Act, as may be considered necessary.
