Section 18 in The Himachal Pradesh Town and Country Planning Act, 1977
18. Development plan.
- A development plan shall -(a)indicate broadly the land use proposed in the planning areas;(b)allocate broadly areas or sector of land for,-(i)residential, industrial, commercial or agricultural purposes,(ii)open spaces, parks and gardens, green belts, zoological gardens and play-grounds,(iii)public institutions and offices,(iv)such special purposes as the Director may deem fit;(c)lay down the pattern of National and State Highways connecting the planning area with the rest of the region, ring roads, arterial roads, and the major roads within the planning area;(d)provide for the location of airports, railway stations, bus termini and indicate the proposed extension and development of railways;(e)make proposals for general land scaping and preservation of natural areas;(f)project the requirement of the planning area of such amenities and utilities as water, drainage, electricity and suggest their fulfilment;(g)propose broad-based regulations for sectoral development, by way of guide-line, within each sector of the location, height, size of buildings and structures, open spaces, court-yards and the use to which such buildings and structures and land may be put;(h)lay down the broad-based traffic circulation patterns in a city;(i)suggest architectural control features, elevation and frontage of buildings and structures;(j)indicate measures for flood control, prevention of air and water pollution, disposal of garbage and general environmental control.
