Section 17 in The Himachal Pradesh Town and Country Planning Act, 1977
17. Interim development plans.
- As soon as may be, after the declaration of a planning area, the Director shall, within such time as may be necessary, prepare, after consultation with local authorities concerned, if any, and submit to the State Government an interim development plan for the planning area or any of its parts and such other area or areas contiguous or adjacent to the planning areas as the State Government may direct to be included in the interim development plan.(2)The interim development plan shall-(a)indicate broadly the land use proposed in the planning area;(b)allocate broadly areas or sector of land for-(i)residential, industrial, commercial or agricultural purposes,(ii)open spaces, parks and gardens, green belts, zoological gardens and play-grounds,(iii)public institutions and offices,(iv)such special purposes as the Director may deem fit;(c)lay down the pattern of National and State Highways connecting the planning area with the rest of the region, ring roads, arterial roads and the major roads within the planning areas;(d)provide for the location of airports, railway stations, bus termini and indicate the proposed extension and development of railways and canals;(e)make proposals for general land scaping and preservation of natural areas;(f)project the requirement of the planning area of such amenities and utilities as water, drainage, electricity and suggest their fulfilment;(g)propose broad based regulations for sectoral development, by way of guide-lines, within each sector of the location, height, size of buildings and structures, open spaces, court-yards and the use to which such buildings and structures and land may be put;(h)lay down the board-based traffic circulation patterns in a city;(i)suggest architectural control features, elevation and frontage of buildings and structures;(j)indicate measures for flood control, prevention of air and water pollution, disposal of garbage and general environmental control.(3)Subject to provisions of the rules made under this Act for regulating the form and contents of the interim development plan any such plan shall include such maps and such descriptive matter as may be necessary to explain and illustrate the proposals in the interim development plan.(4)As soon as may be, after the submission of the interim development plan, under sub-section (1) the State Government may either approve the interim development plan or may approve it with such modification as it may consider necessary.(5)The State Government shall publish the interim development plan as approved under sub-section (4) in the Official Gazette. The interim development plan shall come into operation from the date of its publication in the Official Gazette and shall be binding on all local authorities functioning within the planning areas.
