Section 26(2) in Karnataka Town and Country Planning Act, 1961
(2)Such town planning scheme may make provisions for 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)lay-out of new streets or roads; construction, diversion, extension, alteration, improvement and stopping up 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, recreation 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;(j)the imposition of conditions and restrictions in regard to the open space to be maintained about 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 or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable users of land in any area in reasonable periods, parking space and loading and unloading space for any building and the sizes of projections and advertisement signs;(k)the suspension, so far as may be necessary for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order, made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;(l)such other matter not inconsistent with the objects of this Act as may be prescribed.
