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State of Punjab - Section
Section 71 in Punjab Regional and Town Planning and Development Act, 1995
71. [ [Omitted 'Section 71' by Punjab Act No. 30 of 2006, dated 27.10.2006.]
***]| 71. Draft Comprehensive Master Plan.- (1) As soon as the Outline Master Plan is approved by the Board under Section 70, but not later than two years after the approval of the Outline Master Plan or within such time as the State Government may from time to time extend : -(a) where the Designated Planning Agency is a Municipal Committee or a Municipal Corporation, it shall prepare and submit to the Board for its approval a plan (hereinafter called the Draft Comprehensive Master Plan) for the local planning area or any part thereof; and(b) where the Designated Planning Agency is not a Municipal Committee or Municipal Corporation, it shall prepare and submit the draft Comprehensive Master Plan to the Municipal Committee or the Municipal Corporation, in whose jurisdiction the local planning area or part thereof for which the draft Comprehensive Master Plan has been prepared wholly or partly falls, for giving its consent to the draft Comprehensive Master Plan.(2) The Municipal Committee or the Municipal Corporation, as the case may be, shall give its consent under sub-section (1) within the prescribed period and if such a consent is not given within the prescribed period, the Designated Planning Agency shall presume that the Municipal Committee or the Municipal Corporation, as the case may be, has no objection to the provisions of the Draft Comprehensive Master Plan and may thereafter submit the same to the Board for its approval :Provided that where the Municipal Committee or the Municipal Corporation, as the case may be, conveys its refusal not to give consent to the Draft Comprehensive Master Plan within the prescribed period or where there is a difference of opinion between the Authority and the Municipal Committee or the Municipal Corporation, the matter shall be referred by the Designated Planning Agency to the Board for decision and the decision of the Board shall be final.(3) The draft Comprehensive Master Plain may -(a) indicate, define and provide for all the matters that have to be or may be indicated, defined and provided for in the Outline Master Plan with such modifications as the Designated Planning Agency deems fit;(b) indicate, define and provide for -(i) area reserved for agriculture, public and semi-public uses, open spaces and parks, play grounds and other recreational uses, green belts and natural reserves;(ii) comprehensive land allocation of areas or zones for residential, industrial, agricultural and other purposes;(iii) complete road and street pattern and traffic circulation patterns for present and future requirements;(iv) major roads and street improvement;(v) area reserved for public buildings and institutions and for new civic development;(vi) areas for future development and expansion and areas for new housing;(vii) amenities, services and utilities;[(vii-a) protection, preservation and conservation of heritage site including regulation of heritage site and the manner in which development, affecting heritage site or its vicinity, shall be carried out.] [Caluse (vii-a) added by Punjab Act No. 13 of 2003.].(viii) all such matters as may be prescribed or as may be directed by the Board to be indicated, defined and provided for;(c) include zoning regulations to regulate within each zone the location, height, number of storeys and size and number of buildings and other structures, open spaces and the use of buildings, structures and land;(d) indicate the stages by which, the plan proposals are proposed to be carried out together with financial implications of each stage.(e) indicate, define and provide for -(i) all such matters including the planning standards, gross and net densities and guiding principles as the Designated Planning Agency may consider expedient to be indicated, defined and provided for in the Master Plan;(ii) detailed development of specific areas for housing, shopping centres, industrial areas and civic centres, educational and cultural institutions;(iii) detailed re-development or renewal of specific areas for housing, shopping centres, industrial areas, civic centres, educational and cultural institutions and other related purposes, widening of streets and roads and provision of amenities and infrastructures;(iv) control of architectural features, elevation and frontage of buildings and structures; and(v) a five year development programme; and(f) designate land as subject to acquisition for any public purposes and in particular, but without prejudice to the generality of this provision, for the purpose 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 provision for relocation of population;(iii) provision for open spaces, parks and play grounds;(iv) securing the use of the land in the manner specified in the development plan; and(v) any of the matters as are referred to in this sub-section.(4) Subject to the provisions of the rules made under this Act for regulating the form and contents of the draft Comprehensive Master Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the draft Comprehensive Master Plan. |