Section 17 in Assam State Capital Region Development Authority Act, 2017
17. Preparation of functional plans, sub-regional plants/master plants.
(1)After the Regional Plan has come into operation, the Authority may prepare, as many Functional Plans as may be necessary for the proper guidance of the other authorities and local bodies concerned with their consultation.(2)Each authorities and local bodies are empowered to prepare a Functional Plan/Sub-regional Plan/ Master Plan for the sub-region.(3)Each Sub-Regional Plan/Master Plan shall be a written statement and shall be accompanied by such maps, diagrams, illustrations and descriptive matters as the authorities and local bodies concerned may deem appropriate for the purpose of explaining or illustrating the proposals contained in such Sub-Regional Plan and every such map, document, illustration and descriptive matter shall be deemed to be a part of the Sub-Regional Plan/Master Plan.(4)A Sub-Regional Plan may indicate the following elements to elaborate the Regional Plan at the sub-regional level, namely: -(a)reservations of areas for specific land-uses which are of the regional or sub-regional importance including green belts, urban forests and recreational areas;(b)tribal belts/block areas and Autonomous Council areas within the State Capital Region shall be developed keeping in view the existing laws while preserving the tradition and culture of the tribal blocks; and the prior consent of these authorities is mandatory before finalizing the Regional Plan covering the respective areas;(c)future urban and major rural settlements indicating their area, projected population, predominant economic functions, approximate site and locations;(d)road and mass rapid transit system network up to the District roads and roads connecting major rural settlements;(e)proposals for the co-ordination of traffic and transportation, included terminal facilities;(f)priority areas at sub-regional level for which immediate plans are necessary;(g)proposals for the supply of drinking water, drainage and sewerage; and(h)any other matter which is necessary for the proper development of the sub-region.(5)The Master Plan prepared for an area will be as per Assam Town and Country Planning Act 1959 (amended) or GMDA Act 1985 (amended) as the case may be.
