Section 16 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
16.
(1)The Plan shall be a written statement and shall be accompanied by such maps, diagrams, illustrations, and descriptive matters, as the Parishad may deem appropriate for the purpose of explaining or illustrating the proposals contained in the Plan and every such maps, diagrams, illustration, and descriptive matters shall be deemed to be a part of the Plan;(2)The Plan shall indicate the manner in which the development activities in the Vindhyachal Region or conservation and such other matters, as are likely to have any important influence on the development of the tourism in Vindhyachal Region and conservation of Vindhyachal Heritage shall be undertaken. The Plan shall include the following elements needed to achieve objectives of the Plan, namely-(a)the policy to regulate land-use and the allocation of land for different uses;(b)the proposals for major Urban settlement pattern and architectural regulations;(c)the proposals for providing suitable economic base for future growth;(d)the proposals regarding transport and communication including railways and arterial roads serving the region including local transport;(e)the proposal for the supply of urban services like drinking water, sewerage and drainage;(f)indication of the areas which require immediate development as priority areas;(g)the proposals towards enhancing awareness and interest in intangible cultural heritage, and document, conserve, safeguard, promote, display and disseminate it systematically;(h)such other matter as may be included by the Parishad in consultation with the concerned participating departments for the proper planning for the growth and balanced development of the Vindhyachal Region
