Section 34 in Kerala Town and Country Planning Act, 2016
34. Matters that may be dealt with in the Master Plan.
(1)The Master Plan shall be prepared through a participatory process and shall generally indicate the manner in which development of the Local Planning Area or part thereof shall be carried out and also the manner in which the use of land shall be regulated.(2)The Master Plan may include the following, namely:-(a)A development concept and strategy with a long term vision, approximately for a period of twenty years, having regard to the policies and strategies for the Local Planning Area or part thereof concerned, as laid down in the Perspective Plan for the State, the plans for the district and the Metropolitan Area, if any, under this Act. It may also incorporate goals, objectives, strategies and policies pertaining to all or some of the sectors of spatial development that are pertinent to the local planning area or part thereof, as the case may be;(b)Master Plan documents with land use proposals, development control regulations and Plans for infrastructure development;(c)statement of community involvement in the preparation, implementation and monitoring of the Master Plan;(d)situational analysis including history of development, present status and trend of development, regional context, physiographic and demographic characteristics, influence area and its characteristics including settlement pattern, rural-urban relationship and fringe area developments etc.; and(e)existing land use.(3)In particular, the Master Plan shall provide for current issues, prospects and proposals regarding all or any of the following, namely:-(i)economic base and employment in sectors like agriculture, trade, commerce and industries in both formal and informal sectors;(ii)hierarchy of commercial areas, dispersal of commercial activities and related issues;(iii)dispersal of industries and restriction on specific type of industries in both formal and informal sectors;(iv)population assignment, space requirement for various activities and designating the use of land for such purposes;(v)housing, including affordable housing, informal sector housing, resettlement strategy and slurti up gradation;(vi)educational facilities, including specialised education and research centres, health facilities, including specialized hospitals, cultural and religious facilities, public and semi-public institutions;(vii)system of open space, play fields and recreation areas, conservation areas, ecologically and environmentally sensitive areas, natural hazard prone areas and public gathering grounds;(viii)transportation covering roads, railways, waterways, pedestrian-pathways and related activity centres, parking and terminal facilities, mass transportation system and its integration with activity nodes, integration of land use with activity nodes and land use pattern, airport and seaport etc.;(ix)utilities and services such as water supply, drainage, sewerage, solid waste management, energy, communication, fire protection, cremation and burial grounds, slaughter houses etc.;(x)tourism, environmental conservation, heritage, coastal area development and the like; and(xi)proposals for Transferable Development Rights, Accommodation Reservation, Land Pooling Schemes or any other similar technique for promoting planned development;(xii)development control regulations for promoting and regulating the use and development of land including regulations for natural hazard prone areas, imposition of conditions and restrictions in regard to the building line, open space to be maintained about buildings. Floor Area Ratio, coverage, height, number of storeys and character of buildings and density of built-up area allowed in specified area, the use and purpose for which buildings or specified areas of land may or may not be appropriated, the subdivision of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking spaces, and the size of projections and advertisement signs and the like; and(xiii)such other proposals for public purpose as may, from time to time, be approved by the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned, or as may be directed by the Government or the District Planning Committee or the Metropolitan Planning Committee, as the case may be, in this behalf.
