Section 21 in Puducherry Town and Country Planning Act, 1969
21. Interim Development Plans.
(1)As soon as may be, after the declaration of a planning area, the Planning Authority shall, not later than one year after such declaration or within such further period as the Government may, from time to time, extend but such extension being not exceeding two years, prepare and submit to the Board and the Government an Interim Development Plan for the Planning area or any of its parts.(2)The Interim Development Plan shall -(a)indicate broadly the manner in which the Planning Authority proposes that land in such area should be used;(b)allocate areas or zones of land for use -(i)for residential, commercial, industrial and agricultural purposes;(ii)for public or semi-public open spaces, parks and playgrounds;(iii)for such other purposes as the Planning Authority deems fit;(c)indicate, define and provide -(i)for existing and proposed national highways, arterial roads, ring roads and major streets;(ii)the existing and proposed other lines of communication including railways, canals, air-ports;(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, the size of yards, courts and other open spaces, and the use of buildings, structures and land).(3)The Interim Development Plan may indicate, define and provide for -(i)the existing and proposed Public and semi-public buildings, and(ii)all or any of the purposes and matters as may be indicated, defined and provided for in the Comprehensive Development Plan under section 22.(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Interim Development Plan, any such plan shall include maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the Interim Development Plan.
