Section 18 in Arunachal Pradesh Urban and Country Planning Act, 2007
18. Interim Development Plan.
(1)As soon as may be, after the declaration of a Local Planning Area, the Local Planning Authority shall, not later than one- year after such declaration or within such time as the State Government/ State Urban and Country Planning Board may, from time to time extend, prepare, after consultation with the Local Authorities concerned, if any and submit to the State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board, a plan (hereinafter called the "Interim Development Plan") for the planning area or any of its parts and such other area or area contiguous or adjacent to the planning area as the State Government/ State Urban and Country Planning Board may direct to be included in the Interim Development Plan.(2)The Interim Development Plan shall-(a)indicate broadly the manner in which the Local Planning Authority proposes that land in such area should be used.(b)allocate areas or zones of land for use-(i)for residential, commercial, industrial and agricultural purposes;(ii)for public and semi-public open spaces, parks and play grounds ;(iii)for such other purposes as the Local Planning Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed national highways, arterial roads, ring roads, and major streets ;(ii)the existing and proposed other lines of communication, including railways, airports, canals;(d)include regulations (hereinafter called zoning regulations) to regulate within each zone the location, height, number of story and size of buildings and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures, and land.(3)The Interim Development Plan may indicate, define and provide for-(i)the existing and proposed public and semi-public buildings; and(ii)all or any of the purposes and matters as may be indicated, defined and provided for in the comprehensive development plan under section 19.
