Section 239 in The Howrah Municipal Corporation Act, 1980
239. [ Preparation of Draft Development Plan. [Chapter XXI containing sections 239 to 242 inserted by W.B. Act 11 of 1999.]
(1)The Corporation shall prepare a Draft Development Plan for Howrah in consultation with the District Planning Committee or the Metropolitan Planning Committee, as the case may be, for a period of five years, and shall submit to the Urban Development Sub-Committee or the Metropolitan Planning Committee, as the case may be, at least one year before completion of the term of the preceding Draft Development Plan:Provided that the Corporation shall prepare the first Draft Development Plan in accordance with the directions of the District Planning Committee or the Metropolitan Planning Committee, as the case may be.(2)The Draft Development Plan for Howrah shall be a written statement, and shall include -(a)the schemes of the Corporation for the development and other use of land or for any description of development or other use of such land including, in either case, such measures as the Corporation thinks fit for the improvement of the physical environment;(b)detailed and specific scheme of the Corporation for conducting development programmes on such point or points as the Corporation thinks fit;(c)such maps and diagrams as the Corporation thinks appropriate;(d)existing land use pattern in maps or documents;(e)the scheme for future land use control by way of -(i)identification and preservation of open spaces;(ii)prohibition of filling up of tanks or water courses;(iii)filling up of insanitary water courses;(iv)protection of land surface through which sub-soil water sources are re-charged;(v)provision for drainage network and outfalls;(vi)provision of dumping grounds for solid wastes disposal;(vii)street alignment;(viii)provision for burning and burial grounds;(ix)reclamation of waste lands; or(x)providing activities of similar nature;(f)regulation and restriction of sites for construction of buildings, huts or structures for the purposes of safety, disinfection, density control or pollution control;(g)scheme for environmental improvement by way of restriction on felling of trees, planting of new trees and flowering of plants in public places and adding of house greenery and the like;(h)scheme for control of pollution relating to water, soil, air, noise and odour;(i)scheme for acquisition of land for the purpose of ensuring that the benefits of development activities are reaped by public institutions for community-welfare and not for speculative gains by private individuals.(3)If the preceding Draft Development Plan has not been fully implemented, a statement shall be annexed with the Draft Development Plan, showing the due quantum of work and the reasons for such non-completion.]
