Section 18 in Tripura Town and Country Planning Act, 1975
18. Outline Development Plans.
(1)As soon as may be, after the declaration of a Planning Area, the Planning Authority shall, not later than one year after such declaration or within such time as the State Government may, from time to time, extend, prepare, after consultation with the Local Authorities concerned, if any, and submit to the Board and the State Government, a plan (hereinafter called the Outline Development Plan) for the Planning Area or any of its parts and such other area or areas contiguous or adjacent to the Planning Area as the State Government may direct to be included in the Outline Development Plan.(2)The Outline Development Plan shall-(a)indicate broadly the manner in which the Planning Authority proposes that land in such area should be used;(b)allocate areas or zones of land for use-(i)for residential, commercial, industrial and agricultural purposes,(ii)for public and semi-public open spaces, parks and play-grounds;(iii)for such other purposes as the Planning Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed highways, arterial roads, ring roads, and major streets under the State Government or local body concerned;(ii)for existing and proposed other lines of communication, including railways, tramways, airports, canals;(c)include regulations (hereinafter called the Zoning Regulations) to regulate within each zone the location, height, number of stores and size of buildings and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures and land.(d)including the stages by which the plan proposals are proposed to be carried out together with financial implication of each stage.(3)The Outline Development Plan may indicate, define and provide for-(a)the existing and proposed public and semi-public buildings, and(b)all or any of the purposes and matters as may be indicated, defined and provided for in the Comprehensive Development Plan under S. 19.(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Outline Development Plan any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the Outline Development Plan.
