Section 22(2) in Puducherry Town and Country Planning Act, 1969
(2)The Comprehensive Development Plan shall -(a)indicate, define and provide for all the matters that have to be or may be indicated, defined or provided for in the Interim Development Plan with such modifications as the Planning Authority deems fit;(b)indicate, define and provide for -(i)areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens and other recreational uses, greenbelts and nature reserves;(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)major road and street improvements;(v)area reserved for public buildings and institutions and for new civic developments;(vi)areas for future development and expansion and areas for new housing;(vii)amenities, services and utilities;(viii)all such matters as may be prescribed by the rules or may be directed by the Government or the Board to be indicated, defined and provided for;(c)include zoning regulations to regulate within each zone, the location, height, number of storeys and size of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land;(d)indicate the stages by which the plan is proposed to be carried out.
