Section 17 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
17. Contents of development plan.
- A development plan shall take into account any draft five-year and Annual Development plan of the district prepared under the Chhattisgarh Zila Yojana Samiti Adhiniyam, 1995 (No. 19 of 1995) in which the planning area is situated and shall.(a)indicate broadly the land use proposed in the planning area;(b)allocate broadly areas or zones of land, keeping in view the regulations for natural hazard prone areas, for-(i)residential, industrial, commercial or agricultural, purpose;(ii)open spaces, parks and gardens, green-belts, zoological gardens and playgrounds;(iii)public institutions and offices;(iv)such special purposes as the Director may deem fit;(c)lay down the pattern of National and State Highways connecting the planning area with the rest of the region, ring roads, arterial roads and the major roads within the planning area;(d)provide for the location of air-ports, railway stations, but terminus and indicate the proposed extension and development of railways and canals;(e)make proposals for general landscaping and preservation of natural areas;(f)project the requirement of the planning area of such amenities and utilities as water, drainage, electricity and suggest their fulfilment;(g)propose broad based regulations for zoning, by way of guide lines, within each zone or sector of the location, height, size of buildings and structures, open spaces, court yards and the use to which such buildings and structures and land may be put;(h)lay down the broad-based traffic circulation patterns in a city;(i)suggest architectural control features; elevation and frontages of buildings and structures;(j)indicate measures for flood control, prevention of air and water pollution, disposal of garbage and general environmental control.
