Section 16 in Bihar Regional Development Authority Act, 1974
16. Preparation of the Regional Plan.
- The Authority shall as soon as may be, carry out Regional Social-Economic and Geographical Surveys and prepare a Regional Plan which shall indicate the manner in which the land of the region shall be used in broad categories, whether by carrying out thereon development or otherwise, the stages by which any such development is to be carried out, the network of communications and transport, the proposals for conservation and development of natural resources, development of infrastructure for the hearth, eduction, rural housing, etc and such other matters as are likely to have important influence on the development of the region, and any such plan in particular, may provide for all or any of the following matters, or for such of the following matters as the State Government may direct, that is to say :-(a)allocation of land for different uses, general distribution and general locations of land, and the extend to which the land may be used for residential, industrial, commercial or agricultural purposes or for, Government and other offices or as forest or for mineral exploitation;(b)reservation of areas for open spaces, gardens, recreation grounds, zoological gardens, nature reserves, animal sanctuaries, dairies, compost pits and health resorts ;(c)transport and communications, such as roads, highways, railways, waterways, canals and airports including their development and extension;(d)water supply, drainage, sewerage, sewage disposal and other public utilities, amenities and services including electricity and gas ;(e)infrastructure for health, education, rural housing, etc;(f)reservation of site, for new towns, industrial estates/areas and any other large-scale development or project which is required to be undertaken for the proper development of the region or new town;(g)preservation, conservation and development of areas of historical, natural scenery, forest wild life, natural resources and landscaping;(h)preservation of objects, features, structure or places of historical natural, architectural or scientific interest and educational value;(i)areas required for military and defence purposes;(j)preservation of erosion, provision of afforestation or deforestation, improvement and re-development for water front areas, rivers and takes;(k)proposals for irrigation, water-supply and hydro-electric works, flood control and prevention of pollution of river and other sources of water supply;(l)shifting of population, or industry from over populated and indicating congested areas, and indicating the density of population or concentration of industry and other economic activity to be allotment in any area;(m)recommendations to the State Government regarding the direction to be issued to the local authorities in the region and different apartment of the State and Central Government in respect of forcement and implementation of the proposals contained in the Regional Plan.
