Section 22 in Assam Town and Country Planning Act, 1959
22. [ Power of the State Government to make rules prescribing die width etc. of public streets. [Substituted by Section 3 of Assam Act No. 17 of 2012.]
(1)The State Government may from time to time, after making assessment as to the needs of the localities situated within the areas of different development authorities of the State, make rules prescribing the minimum width for different classes of public streets according to the nature of, the traffic likely to be carried there, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations including,-(i)land sub-division and layout of public street;(ii)street lanes and setting back of buildings from the regular line Of the street.(2)The power to make rules under this section shall be subject to the condition.of previous publication.(3)The rules framed by the State Government under this section shall be followed while preparing the Master plan by the Director under section 9.(4)Every rule made under this section shall be laid as soon as may be after it is made, before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the Assam Legislative Assembly agrees in making any modification in the rule or the Assam Legislative Assembly agrees that the rule should not be made, the rules shall thereafter have effect only in such modified form or be of no effect as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
