Section 10(2) in The Orissa Development Authorities Act, 1982
(2)A zonal development plan may -(a)contain a site-plan and use-plan for the development of the area covered, by the zonal development plan and show the approximate location and extent of land-uses proposed in that area for such things as public buildings and other public works and utilities, roads, housing, recreation, industry, business, market, schools, hospitals and other categories of public and private uses;(b)specify the standards of population density and building density ;(c)show every area which may, in the opinion of the Authority, be required or declared for development or re-development ;(d)provide for all or any of, the matters that have to be or may be indicated, defined or provided for in the comprehensive development plan with such modification as the Authority may deem fit ;(e)provide for the improvement of areas of bad layout or obsolete development and for slum areas and for re-location of population;(f)in particular, contain provisions regarding all or any of the following matters, namely :(i)the division of any site into plots for the erection of buildings;(ii)the allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets and other public purposes ;(iii)the development of any area into a township, or colony and the restrictions and the conditions subject to which such developments may, be undertaken or carried out ;(iv)the erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings, the percentage of built up area for a plot, the locations, number, size, height, number of storeys, the use and purpose to which buildings and specified areas of land may or may not be appropriated or used, parking spaces, and loading and unloading sites for any building and the size of projections and advertisement signs, boardings and character of building;(v)the alignment of buildings on any site;(vi)the architectural features of the elevation or frontage of any building to be erected on any site;(vii)the number of residential buildings which may be erected on any plot or site;(viii)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or authority by whom or at whose expenses such amenities are to be provided;(ix)the prohibitions or restrictions regarding erection of shops, workshops ware-houses, or factories or buildings of a specified architectural feature or buildings designed for particular purposes in the locality;(x)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained;(xi)the restrictions regarding the use of any site for purposes other than erection of buildings ; and(xii)any other matter which is necessary for the proper development of the area covered by the zonal development plan or any part thereof according to plan and for preventing buildings being erected haphazardly in that area or part thereof.
