Section 21(2) in Puducherry Town and Country Planning Act, 1969
(2)The Interim Development Plan shall -(a)indicate broadly the manner in which the Planning Authority proposes that land in such area should be used;(b)allocate areas or zones of land for use -(i)for residential, commercial, industrial and agricultural purposes;(ii)for public or semi-public open spaces, parks and playgrounds;(iii)for such other purposes as the Planning Authority deems fit;(c)indicate, define and provide -(i)for existing and proposed national highways, arterial roads, ring roads and major streets;(ii)the existing and proposed other lines of communication including railways, canals, air-ports;(d)include regulations (hereinafter called zoning regulations to regulate within each zone the location, height, number of storeys and size of buildings, and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures and land).
