Section 30(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)An Outline Development Plan shall-(a)indicate broadly the manner in which the land in the planning area is proposed to be used;(b)allocate areas or zones of land for use -(i)for residential, commercial, industrial and agricultural purposes;(ii)for public and semi-public open spaces, parks and playgrounds; and(iii)for such other purposes as the Planning and Development Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed national high-ways, arterial roads, ring roads and major streets; and(ii)for existing and proposed lines of communications, including railways, tram-ways, airports and canals;(d)regulate within such zone, the location, height, number of storeys and size of buildings and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures and land.(e)[ indicate and provide for proposal for transferable development right, transferable development right for posterity, accommodation reservation or any other similar technique for promoting planned development.] [Inserted by Goa Act No. 9 of 2018, dated 22.8.2018.]
