Section 22 in The Himachal Pradesh Town and Country Planning Act, 1977
22. Contents of sectoral plan.
(1)The sectoral plan shall enlarge the details of land use as indicated in the development plan and shall -(a)indicate the land liable to acquisition for public purpose or the purposes of the Union Government, the State Government, the Town and Country Development Authority, the Special Area Development Authority, the local authority or any other authority established by or under any enactment for the time being in force.Provided that no land shall be so designated unless the acquisition proceedings are likely to be completed within ten years of the preparation of the plan;(b)define in detail and provide for areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens, recreational areas, green belts and natural reserves;(c)allocate in detail areas or sectors for residential, commercial, industrial, agricultural and other purposes;(d)define and provide for the complete road and street pattern for the present and in the future and indicate the traffic circulation;(e)lay down in detail the projected road and street improvement;(f)indicate and provide for areas reserved for public buildings, institutions and civic developments;(g)assess, make projections for and provide for the future requirements of amenities, services and utilities such as municipal, transport, electricity, water and drainage;(h)prescribe in detail the sectoral regulations for each sector, with a view to facilitating on individual layout and regulating the location, height, number of storeys and the size of buildings and other structures, the size of the court-yards, courts and other open spaces and the use of the buildings, structures and land;(i)define areas which have been badly laid out or areas which have developed so as to form slums, and provide for their proper development and/or relocation;(j)designate areas for future development and expansion;(k)indicate the phasing of the programme of development.(2)The sectoral plan may and if possible shall, indicate -(a)control over architectural features; elevation and frontage of buildings and structures; and(b)the details of development of specific areas for housing, shopping centres, industrial areas, educational and cultural institutions and civic centres.
