Section 10 in Development Authority Bye-laws for Conservation of Heritage Sites
10. Road widening.
(1)If road widening lines under the Master Plan/Zonal Development Plan are prescribed, they shall be such so that they will protect and not detract from the heritage sites.(2)If there are any new road widening lines proposed in the Master Plan/Zonal Development Plan, the Vice-Chairman shall consider the heritage provisions and environmental aspects while considering applications for development permissions in these precincts. Necessary steps may be taken to modify the Master Plan/Zonal Development Plan accordingly. Pending this action, the road widening/development of new roads' shall not be carried out.(3)No widening of existing roads proposed in the Master Plan/Zonal Development Plan shall be carried out in a manner which may affect the existing heritage buildings (even if they are not included in a Heritage Precinct) or which may affect listed natural features.
