Section 47(2) in Puducherry Town and Country Planning Act, 1969
(2)In particular and without prejudice to the generality of the foregoing power, such Bye-laws and Zoning Regulations may provide for all or any of the following matters, namely: -(i)the plot size, area to be covered, floor area ratio, height of the buildings, size of yards and building lines;(ii)the use of zones such as residential, commercial, industrial, recreational, agricultural and other purposes;(iii)any other matter which is to be or may be prescribed.
