Section 22 in Punjab Regional and Town Planning and Development (General) Rules, 1995
22. Matters to be considered in specifying planning area.
- Before making a declaration under sub-section (1) of section 56 for specifying any area to be a planning area the Designated Planning Agency shall take into consideration all or any of the following matters, namely :-(a)administrative boundary limits that is District, Tehsil, Block, Municipal Area, Village etc. limits ;(b)geographical features, that is physiography, climate, water, soils and other physical resources;(c)means of communication and accessibility ;(d)distribution of population that is present and future;(e)industrial location and growth trends;(f)economic base and commercial activities;(g)preservation of historical and cultural heritage;(h)urban expansion and periphery management;(i)ecological and environmental balance;(j)balanced regional development of the State;(k)dispersal of economic activities to alleviate pressure on large cities; and(l)any other matter which the Board may consider appropriate. (Sections 56(2) and 108(2)(q).)
