Section 12 in The Gujarat Town Planning and Urban Development Act, 1976
12. Contents of draft development plan.
(1)A draft development [which would be in conformity with the development plan under the provisions of the Gujarat Metropolitan Planning Committee Act, 2008] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.] plan shall generally indicate the manner in which the use of land in the area covered by it shall be regulated and also indicate the manner in which the development therein shall be carried out.(2)In particular, it shall provide, so far as may be necessary, for all or any of the following matters, namely:-(a)proposals for designating the use of the land for residential, industrial, commercial, [educational] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.] agricultural and recreation purposes [or such others purposes] [Added by Gujarat Act No. 11 of 2014, dated 28.7.2014.];(b)proposals for the reservation of land for public purposes, such as schools, colleges and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres and places for public entertainment, public assembly, museums, art galleries, religious buildings, playgrounds, stadiums, open spaces, dairies and for such other purposes as may, from time to time, be specified by the State Government;(c)proposals for designation of areas for zoological gardens, green belts, natural reserves [water body water course] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.] and sanctuaries;(d)transport and communications, such as roads, highways, parkways, railways, waterways, canals and airport, including their extension and development;(e)proposals for water supply, drainage, sewage disposal, other public utility amenities and services including supply of electricity and gas;(f)reservation of land for community facilities and services;(g)proposals for designation of sites for service industries, industrial estates and any other industrial development on an extensive scale;(h)preservation, conservation and development of areas of natural scenery and landscape [and of heritage building and heritage precincts] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.];(i)preservation of features, structures or places of historical, natural, architectural or scientific interest and of educational value;(j)proposals for food control and prevention of river pollution;(k)proposals for the reservation of land for the purpose of Union, any State, local authority or any other authority or body established by or under any law for the time being in force;(l)the filling up or reclamation of low lying, swampy or unhealthy areas or levelling up of land;(m)provision for controlling and regulating the use and development of land within the development area, [including imposition of charges at such rate as may be provided for grant of Floor Space Index (FSI) or height, and also imposition of] [Substituted 'including imposition of' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] conditions and restrictions in regard to the open space to be maintained for buildings, the percentage of building area for a plot, the location, number, size, height, number of stories and character of buildings and density of built up area allowed in specified area, the use and purposes to which a building or specified areas of land may or may not be appropriated, the sub-divisions of plots, the discontinuance of objectionable uses of land in any area in any specified period, parking spaces, loading and unloading space for any building and the sizes of projections and advertisement signs and hoardings and other matters as may be considered necessary for carrying out the objects of this Act;(n)provision for preventing or removing pollution of water or air caused by the discharge of waste or other means as a result of the use of land;(o)such other proposals for public or other purposes as may from time to time be approved by the area development authority or as may be directed by the State Government in this behalf.
