Section 62 in Punjab Regional and Town Planning and Development Act, 1995
62. Contents of Regional Plan.
- Subject to the provisions of this Act and any rules made thereunder for regulating the form of a Regional Plan and the manner in which it may be prepared and published, any such Regional Plan shall indicate the manner in which the [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] proposes that land in the regional planning area should be used, whether by carrying out thereon development or otherwise, the stages by which any such development any such development is to be carried out, the network of communications and transport, the proposals for conservation and development of natural resources, and such other matters as are likely to have an important influence on the development of the regional planning area and any such Regional Plan may in particular provide for all or any of the following matters, or for such matters thereof, as the State Government may direct, namely :-(a)demarcation of areas for agriculture, forestry, industry, mineral development, urban and rural settlements and other activities;(b)reservation of areas for open spaces, recreation, reserves, animal sanctuaries, dairies and health resorts;(c)transport and communication network such as roads, highways, railways, waterways, canals and airports including their development;(d)water supply, drainage, sewerage, sewage disposal and other public utilities, amenities and service including electricity and gas;(e)reservation of sites for new towns, industrial estates and any other large scale developments or projects which are required to be undertaken for proper development of the regional planning area;(f)preservation, conservation and development of areas of natural scenery, forest, wild life, [natural resources, land-scaping, heritage site and control of development, which is either affecting the heritage site or its vicinity] [Substituted for the words 'natural resources and land-scaping' by Punjab Act No. 13 of 2003.];(g)[ preservation of objects, features, structure or places of historical, natural, architectural or scientific interest, educational value and heritage site:] [Substituted by Punjab Act No. 13 of 2003.].(h)areas required for military and defence purposes;(i)prevention of erosion, provision for affore station or reforestation, improvement and redevelopment of water front area, rivers and lakes;(j)irrigation, water supply and hydro-electric works, flood control and prevention of river pollution; and(k)re-allocation of population or industry from over populated and industrially congested area, indicating the density of population or the concentration of industry to be allowed in any area.
