Section 91 in Punjab Regional and Town Planning and Development Act, 1995
91. Preparation and content of Town Development Scheme.
(1)Subject to the provision of this Act, the Authority may for the purpose of implementation of the provision of the Master Plan or for providing amenities where the same are not available or are inadequate or for planning for re-development or renewal of area of bad layout or obsolete or undesirable developments, prepare one or more town development schemes (hereinafter referred to as the scheme).(2)The scheme may make provisions for any or all of the following matters, namely:-(a)the matters specified in section 62;(b)the laying out or relaying out land, either vacant or already built upon;(c)the filling up or reclamation or low-lying, swampy or unhealthy areas or levelling up of land;(d)layout of new streets or roads, construction, diversion, extension, alteration, improvement and closing up of streets, roads and communication;(e)the reconstitution of plots;(f)the construction, alteration and removal of buildings, bridges and other structures;(g)the allotment or reservation of land for roads open spaces, gardens, recreation grounds, schools, markets, industrial and commercial activities, green belts and dairies, transport facilities and public purpose of all kinds;(h)undertaking housing schemes for different income groups, commercial areas, industrial estates, provision of community facilities like schools, hospitals and similar types of development;(i)drainage inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(j)lighting;(k)water supply;(l)the preservation and protection of objects of historical importance or national interest or [natural beauty or heritage site] [Substituted for the words 'natural beauty' by Punjab Act No. 13 of 2003.] and of buildings actually used for religious purposes;(m)the imposition of conditions and restrictions in regard to the open space to be maintained around building, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the sub-division of plots, the discontinuance of objectionable uses of land or building in any area in specified periods, parking spaces and loading and unloading spaces for any building and advertisement signs;(n)the suspension, so far as may be necessary for proper carrying out of the scheme of any rules, bye-laws, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;(o)acquisition by purchase, exchange or otherwise of any property necessary for or effected by the execution of the scheme; and(p)such other matters not inconsistent with the objects of this Act, as may be prescribed.
