Section 33 in Sikkim Urban and Regional Planning and Development Act, 1998
33. Preparation of perspective plan of development area and its contents.
(1)As soon as may be, after the declaration of the development area under section 21 of this Act, the Authority shall, within one year after such declaration, prepare in consultation with the local authorities concerned, a twenty to twenty five years perspective plan of the development area including such contiguous areas thereto, as may be considered necessary or as the Government may direct to be include, after reviewing the implementation of such plan, if any, prepared earlier.(2)The perspective plan prepared under sub-section (1) shall incorporate socio-economic and developmental issues, goals, objectives, potentials, policies, strategies, and priorities pertaining to the following as far as may be relevant-(a)Physical characteristics and natural resources;(b)Demography;(c)Existing and proposed land uses;(d)Economic development in primary, secondary and tertiary sectors as may be applicable;(e)Poverty alleviation and employment generation in formal and informal sectors;(f)Housing and shelter development;(g)Transportation network including intercity and intra city mass transportation system and its interface with location of major activity nodes and land use pattern;(h)Integrated infrastructure development covering -(i)Water harvesting and its utilization;(ii)Energy;(iii)Drainage;(iv)Sanitation;(v)Refuse disposal;(vi)Education;(vii)Health;(viii)Recreation;(ix)Communication; and(x)Other utilities and services such as police protection, fire protection, etc.(i)Protection of environmentally sensitive areas and conservation of heritage;(j)Provision of land stability and slope linked controls;(k)Spatial development indicating direction of growth of settlement and is components such as residential, commercial, and industrial areas, open spaces, roads, etc;(l)Renewal and upgradation of old or dilapidated areas and slums;(m)Fiscal resource mobilization;(n)Implementation mechanism and process;(o)Phasing of the plan in periods of five years preferably co-terminus with the State five year plans; and(p)Any other particulars and details as may be considered necessary by the Authority.
