Section 17(3) in The National Capital Region Planning Board Act, 1985
(3)A Sub-Regional Plan may indicate the following elements to elaborate the Regional Plan at the sub-regional level, namely:-(a)reservation of areas for specific land-uses which are of the regional or sub-regional importance;(b)future urban and major rural settlements indicating their area, projected population, predominant economic functions, approximate site and location;(c)road net-work up to the district roads and roads connecting major rural settlements;(d)proposals for the co-ordination of traffic and transportation, including terminal facilities;(e)priority areas at sub-regional level for which immediate plans are necessary;(f)proposals for the supply of drinking water and for drainage; and(g)any other matter which is necessary for the proper development of the sub-region.
