Section 45 in Kerala Town and Country Planning Act, 2016
45. Matters that may be dealt within a Detailed Town Planning Scheme.
(1)A Detailed Town Planning Scheme may contain detailed proposals, including but not limited to the following matters, namely:-(a)establishment of new development centres;(b)establishment of commercial centres, including specialised markets, wholesale and retail trade centres;(c)establishment of tourist centres and tourism related infrastructure;(d)establishment of industries, industrial estates, factories, service industries etc.;(e)development and landscaping of open spaces, recreational grounds, parks, zoological and botanical gardens and social forestry;(f)conservation of ecologically sensitive areas;(g)protection of environmentally sensitive areas;(h)conservation of heritage sites and buildings, objects of historical importance or natural beauty and of buildings actually used for religious purposes;(i)proposals for natural hazard prone areas;(j)control of air and water pollution;(k)housing schemes for different income groups including housing for economically weaker sections of the society, infirmaries, destitutes, women and children in distress, disabled, physically challenged, senior citizens etc.;(l)redevelopment and renewal of blighted areas;(m)resettlement, rehabilitation and up-gradation of slum areas;(n)provision of health care, religious, cultural and educational facilities;(o)provision of water supply and electricity;(p)provision of sanitary arrangements including construction of drains and public conveniences etc., disposal of sewage, solid waste;(q)construction, reconstruction, alteration, improvement and maintenance of public roads and streets, bridges, pedestrian facilities, safe path for the cycle-riding, parking facilities, transport terminals including bus depots, bus bays, bus stops, street lighting and avenue plantation, improvement of road junctions;(r)provision of public transportation including mass transportation;(s)provision of communication facilities;(t)informal sectors;(u)provision of burial and cremation grounds, and slaughter houses;(v)demolition of buildings or portions of building causing obstructs development and developmental activities, closure or demolition of dwellings and portions of dwellings unfit for human habitation;(w)acquisition of land by purchase, lease or otherwise and erection thereon of such buildings or carrying out such operations as may be necessary for the purposes of its functions; and(x)such other matters not inconsistent with the objects of this Act, as may be considered necessary.(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.
