Section 56(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)A town planning scheme may make provision for all or any of the following matters, namely:-(a)the laying out or re-laying out of land either vacant or already built upon;(b)the filling up, or reclamation of low-lying swamp or unhealthy areas or levelling up of land;(c)the laying out of new streets or roads, construction, diversion, extension, alteration, improvement and closing of streets, roads and communications;(d)the construction, alteration and removal of buildings, bridges and other structures;(e)the allotment or reservation of land for roads, open spaces, gardens, recreational grounds, schools, markets, green belts and dairies, transport facilities and public purposes of all kinds;(f)drainage, inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(g)lighting;(h)water supply;(i)the preservation of objects of historical or national interest or natural beauty and of buildings actually used for religious purposes and development thereof;(j)the imposition of conditions and restrictions in regard to the open space to be maintained around buildings, the percentage of building area for a plot, the number, size, height and character of buildings allowed in specified areas, the purposes to which buildings in specified areas may or may not be appropriated, the sub-division or Plots, the discontinuance of objectionable uses or land in any area in reasonable periods, parking spaces and loading and unloading space for any building and the size of projections and advertisement signs; and(k)such other matters not inconsistent with the objects or this Act as may be prescribed.
