Section 70(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)As soon as may be after the declaration of a planning area and after the designation of a Planning Agency for that area, the Designated Planning Agency shall, not later than one year after such declaration or within such time as [the State Government may, from time to time, extend, prepare and submit to the State Government for its approval a plan (hereinafter called the "Master Plan")] [Substituted 'the Board may, from time to time, extend, prepare and submit to the Board for its approval a plan (hereinafter called the 'Outline Master Plan')' by Punjab Act No. 30 of 2006, dated 27.10.2006.] for the planning area or any of its part and the [***] [Omitted 'Outline' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan so prepared shall -(a)indicate broadly the manner in which the land in the area should be used;(b)allocate areas or zones of land for use for different purposes;(c)indicate, define and provide the existing and proposed highways, roads, major streets and other lines of communication;(cc)[ indicate areas covered under heritage site and the manner in which protection, preservation and conservation of such site including its regulation and control of development, which is either affecting the heritage site or its vicinity, shall be carried out.] [Clause (cc) added by Punjab Act No. 13 of 2003.](d)include regulations (hereinafter called "Zoning Regulations") to regulate within each zone the location, height, number of storeys and size of buildings and other structures, open spaces and the use of buildings, structures and land.
