Section 45(2) in Kerala Town and Country Planning Act, 2016
(2)Every Detailed Town Planning Scheme shall contain details, as far as may be applicable, in respect of,-(a)land assembly over which the Detailed Town Planning Scheme is to be implemented;(b)layout plan and other relevant drawings and details including, if necessary, the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the number, and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may or may not be appropriated, the subdivision of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, floor area ratio, coverage, height, parking space, the size of projections and advertisement signs and hoardings;(c)total estimated cost, source of funding, cost recovery statement, if any;(d)manner of disposal of assets, if any;(e)management and maintenance mechanism; and(f)any other matters as may be considered necessary for ensuring planned development.
