Section 4(1) in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
(1)The plan may include.-(a)Sector plans showing various sectors into which the industrial development area or part thereof may be divided for the purpose of development.(b)The plan will show the various existing and proposed land use indicating the most desirable utilization of land for-(i)industrial use by allocating the area of land for various scales or types of industries or both;(ii)residential use by allocating the area of land for housing for different and defined densities and plotted development for different categories of households;(iii)commercial use by allocating the area of land for wholesale or retail markets, specialized markets, town level shops, showrooms and commercial offices and such other allied commercial activities;(iv)public use by allocating the area of land for government offices, hospitals, telephone exchange, police line, general post office, telegraph office, educational institutions, testing, research and demonstration institutions, oxidation pond and sewage farm, sanitary land fill area and other major establishments;(v)organised recreational open spaces by allocating the area of land for regional and city park, exhibition ground, sports village stadium, swimming pool etc.;(vi)agricultural use by allocating the area of land for farming, horticulture, sericulture, piggery, fishery and poultry farming;(vii)such other purpose as the authority may deem fit in the course of proper development of the industrial development area.(c)Traffic and transportation plan consisting of proposals for road, railway and air transportation system.(d)Infra-structural plan showing proposal for land/building for provision of water, electricity, drainage and disposal of sewage and refuse and also indicating proposals for organised recreational opens, civic and cultural centres and land/building for education, medical and such other infra-structural facilities.(e)Housing plan consisting of estimate of housing requirement and proposals regarding standard type of new housing units.(f)Ecological plan proposing effective regulatory and planning measures to maintain the desired urban ecological system.(g)Landscape plan giving the basic conceptual landscape for entire township and basic ideas of roadside plantation, treatment of parks, open spaces and area of active and passive recreation.(h)Systematic regulation of each land use area, allocation of heights, number of storeys, size and number of buildings, size of yards and other open spaces and the use of land and building.(i)Such maps, diagrams, charts, reports and other written matter of any explanatory or descriptive nature as pertain to the development of the whole or any part of the Industrial Area.(j)Written matter consisting of summary of land main proposals and such descriptive matter as the authority may consider necessary to illustrate or explain the proposals indicated by maps, charts, diagrams and other documents.
