Section 6(7) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(7)For the purposes of proper planning and development of the Special Development Area, the Board may issue such directions as it may consider necessary, regarding,-(a)ban on erection or occupation of any building in contravention of regulations;(b)protection of architectural features of the elevation or frontage of any building;(c)layout and alignment of buildings on any site;(d)restrictions and conditions in regard to open spaces to be maintained in and around buildings and height and character of buildings;(e)number of residential buildings that may be erected on any site;(f)erections of shops, workshops, warehouses, factories or buildings;(g)maintenance of height and position of walls, fences, hedges or any other structure or architecture constructions;(h)maintenance of amenities;(i)restrictions of use of any site for.a purpose other than that for which it has been allocated;(j)the means to be provided for proper (i) drainage of waste water (ii) disposal of waste, and (iii) disposal of town refuse;(k)the materials to be used for external and partition walls, roofs, floors and other parts of buildings and their position or location or the method of construction;(l)the certificates necessary and incidental to the submission of plans, amended plans and completion and/or occupancy certificates.
