Section 21 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
21. Contents of zoning plan.
(1)The zoning plan shall enlarge the details of land use as indicated in the development plan and shall,-(a)indicate the land liable to acquisition for public purpose for the purposes of the Union Government, the State Government, a Town and Country Development Authority, a, Special Areas Development Authority, a local authority, a public utility or any other authority established by or under any enactment for the lime being in force :Provided that no land shall be so designated unless the acquisition proceedings are likely to be completed within ten years of the preparation of the plan;(b)define in detail and provide for areas reserved for agriculture, public and semi public open spaces, parks, playground, gardens, recreational areas, green-belts and nature reserves;(c)allocate in detail areas or zones for residential, commercial, industrial, agricultural and other purposes;(d)define and provide for the complete road and street pattern for the present and in the future and indicate the traffic circulation;(e)lay down in detail the projected road and street improvements;(f)indicate and provide for areas reserved for public buildings, institutions, and civic developments;(g)assess, make projections for and provide for the future requirements of amenities, services, and utilities such as municipal transport, electricity, water and drainage;(h)prescribe in detail the zoning regulations for each zone; with a view to facilitating an individual lay out and regulating the location, height number of storeys and the size of buildings and other structures, the size of the courtyards, Courts and other open spaces and the use of the buildings, structures and land;(i)define areas which have been badly laid out or areas which have developed so as to form slums, and provide for their proper development and/or relocation;(j)designate areas for future development and expansion;(k)indicate the phasing of the programme of development.(2)The zoning plan may, and, if possible, shall, indicate,-(a)control over architectural features elevation and frontage of buildings and structures; and(b)the details of development of specific areas for housing, shopping centres, industrial areas, educational and cultural institutions and civic centres.
