Section 12 in Karnataka Town and Country Planning Act, 1961
12. [ Contents of Master Plan. [Substituted by Act 1 of 2005 w.e.f. 14.2.2005]
(1)The Master Plan shall consist of a series of maps and documents indicating the manner in which the development and improvement of the entire planning area within the jurisdiction of the Planning Authority are to be carried out and regulated, such plan shall include proposals for the following, namely:-(a)zoning of land use for residential, commercial, industrial, agricultural, recreational, educational and other purposes together with Zoning Regulations;(b)a complete street pattern, indicating major and minor roads, national highways, and state highways, and traffic circulation pattern, for meeting immediate and future requirements with proposals for improvements;(c)areas reserved for parks, playgrounds, and other recreational uses, public open spaces, public buildings and institutions and area reserved for such other purposes as may be expedient for new civic developments;(d)areas earmarked for future development and expansion;(e)reservation of land for the purposes of Central Government, the State Government, Planning Authority or public utility undertaking or any other authority established by Law, and the designation of lands being subject to acquisition for public purposes or as specified in Master Plan or securing the use of the landing in the manner provided by or under this Act;(f)declaring certain areas, as areas of special control and development in such areas being subject to such regulations as may be made in regard to building line, height of the building, floor area ratio, architectural features and such other particulars as may be prescribed;(g)stages by which the plan is to be carried out.Explanation:(i)"Building Line" means the line up to which the plinth of a building adjoining a street may lawfully extend and includes the lines prescribed, if any, in any scheme;(ii)"Floor Area Ratio" means the quotient of the ratio of the combined gross floor area of all the floors, excepting areas specifically exempted under the regulations, to the total area of the plot.(2)The following particulars shall be published and sent to the State Government through the Director along with the master plan, namely:-(i)a report of the surveys carried out by the Planning Authority before the preparation of such plan;(ii)a report explaining the provisions of the Master Plan;(iii)regulations in respect of each land use zone to enforce the provisions of such plan and explaining the manner in which necessary permission for developing any land can be obtained from the Planning Authority;(iv)a report of the stages by which it is proposed to meet the obligations imposed on the Planning Authority by such plan.(3)Master Plan shall indicate "Heritage Buildings" and "Heritage Precincts" and shall include the regulations made therein for conservation of the same.]
