Section 285(2) in The Asansol Municipal Corporation Act, 1990.
(2)The Draft Development Plan for Asansol shall be a written statement, and shall include-(a)the schemes of the Corporation for the development and other use of land or for any description of development or other use of such land including, in either case, such measures as the Corporation thinks fit for the improvement of the physical environment;(b)detailed and specific scheme of the Corporation for conducting development programmes on all or any of the points specified in clauses (1), (2) and (3) of section 87, section 88 and sub-section (2) of section 89;(c)such maps and diagrams as the Corporation thinks appropriate;(d)existing land use pattern in maps or documents;(e)the scheme for future land use control by way of -(i)identification and preservation of open spaces;(ii)prohibition of filling up of tanks or water courses;(iii)filling up of insanitary water courses;(iv)protection of land surface through which sub-soil water sources are re-charged;(v)provision for drainage network and outfalls;(vi)provision of dumping grounds for solid wastes disposal;(vii)street alignment;(viii)provision for burning and burial grounds;(ix)reclamation of waste lands; or(x)providing activities of similar nature;(f)regulation and restriction of sites for construction of buildings, huts or structures for the purposes of safety, disinfection, density control or pollution control;(g)scheme for environmental improvement by way of restriction on falling of trees, planting of new trees and flowering of plants in public places and adding of house greenery and the like;(h)scheme for control of pollution relating to water, soil, air, noise and odour;(i)scheme for acquisition of land for the purpose of ensuring that the benefits of development activities are reaped by public institutions for community-welfare and not for speculative gains by private individuals.
