Section 13(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)In particular and without prejudice to the generality of the foregoing provisions, a regional development plan may provide for all or any of the following matters, namely:-(a)Broad demarcation of areas for agriculture, forestry, industry, mineral development, urban and rural settlements and other activities;(b)Natural disaster prone area;(c)The reservation of land for recreation, botanical and zoological gardens, natural reserves, animal sanctuaries, dairies and health resorts and for preservation, conservation and development of area of natural scenery, forests, wild life, natural resources and landscaping;(d)Preservation of objects, features, structures or places of historical, natural archaeological or scientific interest and educational value;(e)Prevention of erosion of soil, provision of land stability and slope linked controls, provision for afforestation, or re-afforestation, improvement and re-development of water front areas, rivers and lakes;(f)Transport and communications network such as roads, highways, railways, waterways, canals and airports including their future development;(g)Rural and urban centers, both existing and new, indicating the extent of their anticipated growth;(h)Proposals for irrigation, water supply, hydro-electric works, flood control and prevention of water pollution and waste management;(i)Re-allocation of population or industry from over-populated and industrially congested area and indication the density or population or the concentration of industry to be allowed in any areas.
