Section 18(6) in Assam Town and Country Planning Act, 1959
(6)The scheme shall include all such provisions as the Authority may think necessary for carrying out, the objects of the Act including the following matters :-(a)the laying out or re-laying out of land, either vacant or already built upon;(b)the filling up or reclamation of low-lying swamp or unhealthy areas or levelling up of land;(c)lay out of new streets or roads, construction, diversion, extension, alteration, improvement and stopping up of streets, roads and communications;(d)the construction, alteration and removal of building, brides and other structures;(e)the allotment of reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets, industrial and commercial activities, green belts and dairies, transport facilities and public purposes of all other kinds;(f)drainage inclusive of sewerage, surface or sub soil drainage and sewage disposal;(g)lighting;(h)water supply;(i)the preservation of objects of historical importance or natural beauty and of buildings actually used for religious purposes.
