Section 13(1) in Rajasthan Special Investment Regions Act, 2016
(1)A Master Development Plan shall generally indicate the manner in which the use of land in the area of the Special Investment Region shall be regulated, and also indicate the manner in which the development of land therein shall be carried out. In particular, it shall provide for the following matters, namely: -(a)areas reserved for the purpose of economic activity, infrastructure facility, public and civic facility, zones into which the Special Investment Region shall be divided and for any other purposes;(b)demarcation and reservation of land for polluting and non-polluting industrial activities, manufacturing activities, other kind of economic activities, infrastructure facility, public and civic facility, infrastructure projects and for any other purposes;(c)comprehensive land allocation for future development of the Special Investment Region;(d)complete road and street pattern and traffic circulation pattern for present and future requirements and major roads and street improvement;(e)arrangement for providing infrastructure facility, public and civic facility and infrastructure projects including those required from distant sources;(f)buffer for abadi development;(g)all such matters as may be directed by the State Government;(h)all such matters as may be provided for in the guidelines or parameters framed by the Board; and(i)all such matters as may be prescribed by the rules.
