Section 10 in Uttarakhand River Valley (Development and Management) Act, 2005
10. Preparation of master plan.
(1)The Authority shall, as soon as my be, prepare or cause to be prepared a master plan for the integrated sustainable development of the River Valley on the basis of sectoral development Plan to be ascertained by the Authority before preparation of master plan.(2)The Master Plan shall-(a)define the carrying capacity of the basin;(b)define the various sectors into which the development schemes may be divided and indicate the manner in which each sector is proposed to be developed and the stages by which such development schemes shall be carried out;(c)outline the development schemes with alternative schemes for the development of the basin;(d)demarcate the land for various uses and purposes; and(e)serve as basic pattern of framework within which the development schemes may be prepared.(3)The Master Plan may provide for such other matters as may be considered necessary for the sustainable development of the River Valley.
