Section 11 in Assam State Capital Region Development Authority Act, 2017
11. Contents of the Regional Plan.
(1)The Regional Plan shall be a written statement and shall be accompanied by such maps, diagrams, illustrations and descriptive matters as the Authority may deem appropriate for the purpose of explaining or illustrating the proposals contained in the Regional Plan and every such map, diagram, Illustration, and descriptive matter shall be deemed to be a part of the Regional Plan.(2)The Regional Plan shall indicate the manner in which the land in the State Capital Region shall be used, including green belts, urban forests and recreational areas whether by carrying out development thereon or by conservation or otherwise, and such other matters as are likely to have any Important influence on the development of State Capital Region and every such Plan shall include the following elements needed to promote growth and balanced development of the State Capital Region, namely:-(a)the policy in relation to land-use and the allocation of land for different uses;(b)the proposals for major urban settlement pattern;(c)the proposals for providing suitable economic base for future growth;(d)the proposals regarding transport and communications including roads, railways, waterways, metro rail, bus rapid transit system and arterial roads serving the State Capital Region;(e)the proposals for the supply of drinking water, drainage and sewerage;(f)indication of the areas which require immediate development as priority areas;(g)regional plan proposals for industrial corridor and industrial park;(h)such other matters as may be included by the Authority with the concurrence of the State Government and local authorities for the proper development of the growth and balanced development of the State Capital Region.(3)The Authority may also in consultation with the local Authority concerned, for the purpose of the integrated development of the State Capital Region, undertake modification or revision of the Development plans under the Act aforesaid for the area of the Authority and shall for this purpose have all the powers of a Authority under that Act.
