Section 16 in The Bihar (Coal Mining) Area Development Authority Act, 1986
16. Development Plan.
(1)As soon as may be, after the declaration of the Coal Mining Development Area under section 3, Authority shall, not later than two years of such declaration or within such time as the Government may from time to time extend and subject to such directions as may be issued by the Government, prepare and submit to the Government a Development Plan for whole of the Coal Mining Development Area or any of its parts.(2)The Development Plan shall (a) define the various Zones into which Coal Mining Development Area is to be divided for purpose of development and indicate the manner in which land in each zone is proposed to be developed and the stages by which any such development shall be carried out, (b) serve as a basic pattern of framework within which the development schemes are to be prepared.(3)The Development Plan shall, as far as may be necessary, indicate define and provide for-(i)Areas reserved for agriculture, public and semi-public open spaces, parks, playground, gardens and other recreational uses, green belt and natural reserve;(ii)Comprehensive land allocation of areas or zones for residential, commercial, industrial and other purposes;(iii)Complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)Major roads and street improvements;(v)Areas reserved for public buildings and institutions and for new civic development;(vi)Areas for future development and expansion and for new housing;(vii)Water-supply, drainage, sewage, sewage disposal and other public utilities, amenities and services including electricity and gas;(viii)Proposals for flood control and prevention of water and air pollution control;(ix)Filling up or reclamation of low lying, swampy or unhealthy areas and levelling up of lands;(x)Proposals for re-development and improvement of existing built up areas;(xi)Preservation, conservation and development of areas of natural scenery and landscape;(xii)Preservation of features, structures or places of historical, industrial, architectural and scientific interest and educational value;(xiii)Provision for the improvement of areas of bad lay-out or obsolete development and slum areas and re-location of population;(xiv)Detailed development of specific areas for housing of coal miners, establishing industries, civil amenities, educational and cultural facilities;(xv)Preservation of erosion, provision for afforestation or reformation, improvement and re-development, waterfront areas, rivers and lakes;(xvi)Proposals for irrigation and hydro-electric works and other sources of water-supply;(xvii)Preservation of sites for new townships and other large-scale development projects which are required to be undertaken for the proper development of the Coal Mining Development Area or new towns;(xviii)Provision of ancillary industries development through establishment of industrial estates and industrial areas, institution for satisfactory and efficient development of infrastructure;(xix)Infrastructure for health, education, rural housing etc.;(xx)Shifting of industry and/or population from over-population and industrially congested areas and indicating the density of population or the concentration of industry and other economic activities to be allowed in any area;(xxi)Regulations to regulate within each zone the location, height, number of storeys and size and number of buildings and other structures, the size of yards and courts and other open spaces and the use of buildings, structures and land;(xxii)Such other matters as incidental to or emerging from the above.(4)The Development Plan shall indicate the stages by which the proposals are proposed to be carried out together with the financial implications of each stage.(5)The Development Plan shall designate land and subject to acquisition for any public purpose and in particular but without prejudice to the generality of this provision for the purposes of-(i)the Union of India: the State and the local authorities or any other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad layout or obsolete development and Slum Areas and provisions for re-location of population;(iii)the provision to open space, parks and playground;(iv)securing the use of the land in the manner specified in the Development Plan;(v)any of the matters as are referred to in sub-section (3);(vi)the Draft Development Plan as submitted to the Government shall in particular include:-(a)Recommendations to the Government regarding the directions to be issued to the concerned local authorities in the Coal Mining Development Area and the different departments of the Government, if any, in respect of enforcement and implementation of the proposals contained in the draft Development Plan;(b)A report indicating the priorities assigned to works included in the Draft Development Plan and the phasing of the programme of development as such.
