Section 8 in Haryana Special Economic Zone Rules, 2007
8. Preparation of master plan [Section 17].
(1)Master plan shall contain the following documents :-(i)a topographical survey map showing the surface contours, configuration and all existing features thereon;(ii)a map showing existing land use(s) including existing building with classification thereof - Government buildings, private buildings and use thereof;(iii)a map showing the following land uses :-(a)areas reserved for major land uses such as industrial, residential, warehousing, transportation and communication, commercial etc;(b)areas reserved for public and community amenities, such as civic centres and educational, recreational and social institutions and major open spaces;(c)main lines of roads, railways, airports and areas reserved for major public utility services, such as water treatment plants and supply, sewerage treatment site and final disposal, surface drainage system and final disposal, electricity sub-stations and power generation plants etc.;(d)land reserved for major green rural belts;(e)special areas of aesthetic, sentimental or historic value which require protection and as directed by Ministry of Environment and Forests, Government of India, while clearing the project from environment angle (Environment Impact Assessment);(f)land liable to flooding or subsidence;(iv)a write up explaining the proposals illustrated on the map; and(v)zoning regulations containing -(a)types of buildings and ancillary and allied uses which may be permitted within a major land use referred to in clause (iii)(a) above; and(b)any special or general restrictions applicable to a specific part or parts of the Special Economic Zone area as required under Environment Impact Assessment clearance.(2)Government shall approve the master plan as advised by the [project evaluation committee] [Substituted for the words 'project approval committee,' by Haryana Government, Notification No. S.O.16/H.A.9/2006/S.17/2008, dated The 5th March, 2008.].(3)Copies of the [master plan] [Substituted for the words 'development plan' by Haryana Government, Notification No. S.O.16/H.A.9/2006/S.17/2008, dated The 5th March, 2008.] of Special Economic Zone shall be available with-(i)Director, Industries and Commerce Department, Haryana;(ii)Director, Town and Country Planning Department, Haryana;(iii)Deputy Commissioner of the district in which the controlled area is situated; and(iv)Development Commissioner of the Special Economic Zone.
