Section 13 in Sikkim Urban and Regional Planning and Development Act, 1998
13. Contents of a regional development plan.
(1)Subject to the provisions of this Act and any rules made thereunder, the regional development plan shall indicate the stages by which development may be carried out, the network of transport and communication lines, the proposals for conservation and development of natural resources and such other matters as may have an influence on the development of the concerned area.(2)In particular and without prejudice to the generality of the foregoing provisions, a regional development plan may provide for all or any of the following matters, namely:-(a)Broad demarcation of areas for agriculture, forestry, industry, mineral development, urban and rural settlements and other activities;(b)Natural disaster prone area;(c)The reservation of land for recreation, botanical and zoological gardens, natural reserves, animal sanctuaries, dairies and health resorts and for preservation, conservation and development of area of natural scenery, forests, wild life, natural resources and landscaping;(d)Preservation of objects, features, structures or places of historical, natural archaeological or scientific interest and educational value;(e)Prevention of erosion of soil, provision of land stability and slope linked controls, provision for afforestation, or re-afforestation, improvement and re-development of water front areas, rivers and lakes;(f)Transport and communications network such as roads, highways, railways, waterways, canals and airports including their future development;(g)Rural and urban centers, both existing and new, indicating the extent of their anticipated growth;(h)Proposals for irrigation, water supply, hydro-electric works, flood control and prevention of water pollution and waste management;(i)Re-allocation of population or industry from over-populated and industrially congested area and indication the density or population or the concentration of industry to be allowed in any areas.(3)The regional development plan shall, in particular include;(a)The existing land use map and the narrative report thereon;(b)A narrative report supported by necessary map and charts explaining the provisions of the regional development plan;(c)Recommendations to the Government regarding the directions to be issued to the concerned local authorities and the different departments of the Government, if any, in respected of enforcement and implementation of the proposals contained in the regional development plan; and(d)A report indicating the priorities assigned to works included in the regional development plan and the planning of the programme of development as such.
