Section 28 in Puducherry Town and Country Planning Act, 1969
28. Contents of Detailed Development Plan.
(1)The Detailed Development Plan may be in the form of a Land Development Plan, a Re-development Plan, an improvement Plan or a Deferred Development Plan or a combination of more than one such plan and may indicate, define and provide for all matters that have to be or may be indicated, defined and provided for in the Comprehensive Development Plan or the Interim Development Plan if such Plan has been prepared, and such other matters as the Planning Authority may consider necessary in the interest of the development of the area and consistent with the objectives and purposes of this Act.(2)Irrespective of whether an Interim Development Plan or a Comprehensive Development Plan has been prepared or not, a Detailed Development Plan, may indicate, define and provide for all or any of the following:-(a)laying out or re-laying out of land either vacant or already built upon as building sites or for any of the purposes mentioned in this section;(b)construction, diversion, extension, alterations, improvement or closure of lanes, streets, roads and other communications;(c)construction, alteration, removal or demolition of buildings, bridges and other structures;(d)acquisition by purchase, exchange or otherwise whether within or without the area included in the Detailed Development Plan and whether required immediately or not for all or any of the purposes of the Detailed Development Plan;(e)re-distribution of boundaries and reconstitution of plots belonging to owner of property;(f)disposal by sale, exchange, lease or otherwise of land acquired or owned by the Planning Authority;(g)Transport facilities;(h)water supply;(i)lighting;(j)drainage inclusive of sewage, surface draining and sewage disposal;(k)allotment or reservation of land for streets, roads, squares, houses, buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, market shops, factories, hospitals, dispensaries, Government and Municipal buildings and public and semi-public purposes of all kinds;(l)construction of buildings and houses generally and housing or rehousing of persons displayed by the proposals, made in the plan either within the area of such plan or outside such area;(m)preservation of places or objects and buildings of archaeological or historic interest or of natural beauty or actually used for religious purposes or regarded by the public with special religious veneration; or protection of canal, tank or river sides, costal areas and other places of natural or landscape beauty;(n)imposition of conditions and restrictions in regard to the character, density, architectural features and heights of buildings, the buildings or control lines for roads, railway lines and power supply lines and the purposes to which buildings or specified areas may or may not be appropriated; and provision and maintenance of open spaces in and around buildings;(o)advance to the owners of land or buildings comprised within the Development Plan upon such terms and conditions as may be provided by the plan, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the Development Plan;(p)such other matters to be indicated, defined and provided for in the Comprehensive Development Plan under section 22 of this Act.(3)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Detailed Development Plan, any such plan shall include such maps and such descriptive matter as may be necessary to explain and illustrate the proposals in the development Plan.(4)Without prejudice to the generality of this provision, every Detailed Development Plan shall contain the following particulars -(a)a plan showing the lines of existing and proposed streets;(b)the ownership of all lands and buildings in the area covered by the Plan;(c)the area of all such lands, whether public or private;(d)a full description of all details of the plan under the provisions of subsection (1) or (2);(e)particulars of all land either acquired already or to be acquired for the purposes mentioned under sub-section (1) or (2);(f)in cases where the Detailed Development Plan provides for any housing or re-housing, the particulars regarding the number and nature of houses to be provided by the Planning Authority, the approximate quantity of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or re-housing;(g)zoning regulations and regulations for enforcing or carrying out the provisions of the plan.
