Section 16(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)The Development Plan shall, as far as may be necessary, indicate define and provide for-(i)Areas reserved for agriculture, public and semi-public open spaces, parks, playground, gardens and other recreational uses, green belt and natural reserve;(ii)Comprehensive land allocation of areas or zones for residential, commercial, industrial and other purposes;(iii)Complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)Major roads and street improvements;(v)Areas reserved for public buildings and institutions and for new civic development;(vi)Areas for future development and expansion and for new housing;(vii)Water-supply, drainage, sewage, sewage disposal and other public utilities, amenities and services including electricity and gas;(viii)Proposals for flood control and prevention of water and air pollution control;(ix)Filling up or reclamation of low lying, swampy or unhealthy areas and levelling up of lands;(x)Proposals for re-development and improvement of existing built up areas;(xi)Preservation, conservation and development of areas of natural scenery and landscape;(xii)Preservation of features, structures or places of historical, industrial, architectural and scientific interest and educational value;(xiii)Provision for the improvement of areas of bad lay-out or obsolete development and slum areas and re-location of population;(xiv)Detailed development of specific areas for housing of coal miners, establishing industries, civil amenities, educational and cultural facilities;(xv)Preservation of erosion, provision for afforestation or reformation, improvement and re-development, waterfront areas, rivers and lakes;(xvi)Proposals for irrigation and hydro-electric works and other sources of water-supply;(xvii)Preservation of sites for new townships and other large-scale development projects which are required to be undertaken for the proper development of the Coal Mining Development Area or new towns;(xviii)Provision of ancillary industries development through establishment of industrial estates and industrial areas, institution for satisfactory and efficient development of infrastructure;(xix)Infrastructure for health, education, rural housing etc.;(xx)Shifting of industry and/or population from over-population and industrially congested areas and indicating the density of population or the concentration of industry and other economic activities to be allowed in any area;(xxi)Regulations to regulate within each zone the location, height, number of storeys and size and number of buildings and other structures, the size of yards and courts and other open spaces and the use of buildings, structures and land;(xxii)Such other matters as incidental to or emerging from the above.
