Section 3 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
3. Town planning and civic surveys forms and contents of plan.
(1)The Authority shall as soon as possible carry out town planning and civic survey and prepare draft plan for the industrial development area.(2)The Draft Plan shall,-(a)define the various sector into which the area falling within the proposed urbanisable limit is to be divided;(b)allocate the area of land for land use;(c)indicate, define and provide for-(i)the existing and proposed National Highways arterial and primary and secondary roads;(ii)the existing and proposed other lines of transportation and communication including railways and airport.(3)The Draft Plan may indicate, define and provide for-(a)the existing and proposed public building, and(b)all or any of the matters specified in Regulation 4.(4)The Draft Plan shall consist of such maps, diagrams, charts, reports and other written matter or any explanatory or descriptive nature as pertain to the development of the whole or any part of the Industrial Development Area.(5)Written matter forming part of Draft Plan shall include such summary of the main proposals and such descriptive matter as the Authority may consider necessary to illustrate or explain the proposals indicated by maps, charts, diagrams and other documents.(6)A plan of land use shall also form a part of the draft plan proposing most desirable utilization or land for purposes mentioned in clause (b) of sub-regulation (3).
