Section 18 in Bihar Regional Development Authority Act, 1974
18. Contents of Master Plan.
- The draft master plan shall generally indicate the manner in which the use of land in the development areas shall be regulated, and also indicate the manner in which the development of land therein shall be carried out. In particular, it shall provided so far as may be necessary for all or any of the following matters, that is to say-(a)proposals for fixing the use of land for purposes such as residential, industrial, commercial, agricultural, recreational and other uses;(b)proposal for the fixation of land for public purposes, such as schools, colleges, and other educational institutions, markets, social, welfare and cultural institutions, theatres and places of public entertainment or public assembly, museums, art galleries, religious buildings and other amenities;(c)proposals for designation of areas for open spaces, play-grounds, stadium, Zoological gardens, green belts nature reserves, sanctuaries and dairies;(d)transport and communication such as roads, highways, park-ways, railway, waterways, canals and airport, including their extension and development;(e)water-supply, drainage, swerage, sewage disposal, other public utilities, amenities and services including electricity and gas;(f)preservation, conservation and development of areas of natural, scenery and landscape;(g)preservation of features, structures or places of historical, natural, architectural and scientific interest and educational value;(h)proposals for flood control and prevention of river pollution;(i)the filling up or reclamation of low lying, swampy or unhealthy areas or levelling up of lands;(j)proposals for re-development and improvement of existing built up areas;(k)proposals for planning standards and zoning regulations for different zones.
