Section 38 in Andhra Pradesh Capital Region Development Authority Act, 2014
38. Preparation of development plans for the capital region.
- Subject to the provisions of the Act, the Authority shall,-(1)Within one year of its constitution or within such time as the Authority may extend, prepare a perspective plan for the capital region and more specifically capital city area incorporating the infrastructure plan in the manner prescribed by standing orders.(2)Within two years of its constitution or within such time as the Authority may extend, prepare a concept master plan for the capital region, and detailed master plans for the capital city area and such other areas as are deemed necessary along with the infrastructure plans in the manner prescribed by standing orders. In particular, the plans shall provide proposals and policies, so far as may be necessary, for all or any of the following matters, namely,-(a)for designating the use of the land for residential, industrial, commercial, agricultural and recreational purposes;(b)for the reservation of land for public purposes, such as schools, colleges, and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres and places for public entertainment, public assembly, museums, art galleries, religious buildings, play-grounds, stadium, open spaces, dairies and for such other purposes as may, from time to time, be specified by the Authority;(c)for designation of areas for zoological gardens, green belts, natural reserves and sanctuaries;(d)for transport and communications, showing ring/radial/grid roads connecting all settlements, metro/mono rail, bus rapid transit routes, highways, parkways, railways, waterways, canals and airport, including their extension and development, traffic and transportation, transit oriented developments, and mass transportation facilities;(e)for water supply, storm water drainage, sewage disposal, other public utility amenities and services including supply of electricity and gas;(f)for reservation of land for community facilities and services;(g)for designation of sites for service industries, industrial estates and any other industrial development on an extensive scale;(h)for preservation, conservation and development of areas of natural scenery and landscape enhancing greenery, urban landscape implementation in capital region and individual plots, riverfront development and/or lake or water front development;(i)for water conservation, watershed management, water harvesting, recharge of ground water, flood control, and prevention of air, water and river pollution;(j)for preservation of features, structures or places of historical, natural, architectural or scientific interest and of educational value;(k)proposals and policies for promoting housing and community facilities for all sections of society;(l)for promoting urban design and built form with aesthetics and architectural control for over all development and individual plots;(m)for the reservation of land for the purpose of Union, any State, local body or any other authority or body established by or under any law for the time being in force;(n)for the filling up or reclamation of low lying, swampy or unhealthy areas or levelling up of land;(o)provision for controlling and regulating the use and development of land within the development area, including imposition of conditions and restrictions in regard to the open space to be maintained for buildings, the percentage of building area for a plot, maximum floor space index, the locations, number, size, height, number of stories and character of buildings and density of built up area allowed in specified area, the use and purposes to which a building or specified areas of land may or may not be appropriated, the sub-divisions of plots, the discontinuance of objectionable uses of land in any area in any specified periods, parking spaces, loading and unloading space for any building and the sizes of projections and advertisement signs and hoardings and other matters as may be considered necessary for carrying out the objects of this Act;(p)provisions for preventing or removing pollution of water or air caused by the discharge of waste or other means as a result of the use of land;(q)such other proposals for public or other purposes as may from time to time be approved by the Authority or as may be directed by the State Government in this behalf.(3)Undertake detailed area development plans for the capital city area as well as for the rest of the capital region covering all the matters at sub-section (2), and enforce development regulations in those areas for the purpose of securing planned development.(4)Undertake surveys and studies in the capital region, create and maintain the data base and information system required for collection and/or use of such information, and prepare reports, projects, plans and maps; and associate advisors, consultants as may be necessary for such purposes.(5)Review and revise the perspective plan, the master plans, area development plans, or any other plans.(6)After the coming into operation of an area development plan, the approved perspective plan of the same area shall stand modified or altered to the extent the proposals in the development plan are at variance with the perspective plan.
