Section 8 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
8. Contents of Plans of Controlled area. [Sections 5(1) and 25(2)(e)].
- Plans of a controlled area prepared under sub-section 5 shall consist of :-(i)a map showing existing land use including existing building;(ii)a map showing :-(a)areas reserved for major land uses such as residential, industrial, commercial and warehousing;(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 treatment of water supply, disposal of drainage and electricity and gas installations;(d)lands reserved for major green rural belts;(e)special areas of aesthetic, sentimental or historic value which require protection;(f)lands liable to flooding or subsidence; and(g)stages in which areas reserved for major land uses and the sectors will be permitted to be developed having regard to compact and economical development.Explanation. - This map may show the above reservations required for the controlled area as a whole and may not show the above reservations within a sector for which a sector plan shall be prepared as and when required;(iii)A note explaining the proposals illustrated on the map; and(iv)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 (ii) (a) above; and(b)any special or general restrictions applicable to a specific part or parts of the controlled area.
