Section 10(2) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
(2)Such Plans may propose or provide for all or any of the following matters, namely : -(a)regulations for preservation, conservation and administration of heritage (objects, buildings, sites etc.)(b)listing and grading of heritage ;(c)prescription for development control for conservation of heritage ;(d)specific urban/rural design proposals in the case of heritage sites in order to preserve and protect the character of the area ;(e)proposals for incentives such as tax exemption, transfer of development rights or acquisition of property, if found necessary for the protection of heritage or heritage sites ;(f)proposals on a case to case basis, for any relaxation to development control regulations necessary for the protection and enhancement of the heritage value of the heritage/sites :Provided that all such provisions of the Heritage Conservation Plans shall as for as possible, be in conformity with the existing laws on the relevant subject/ building by-laws applicable to local bodies and Master Plan for the respective localities ;
