Section 2 in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008
2. Definitions.
In these rules, unless the context otherwise requires(a)"the Act" means the West Bengal Town & Country (Planning & Development) Act, 1979 (West Bengal Act 13 of 1979);(b)"Additional Open Space" means the areas to be provided in the form of greenery, water bodies etc. to be used as a buffer between zones or used to ensure the desired physical environment;(c)"Applicant" means owner of the land within the planning area and includes authorised representative of the owner or any body having the right to develop the said land in accordance with law and shall also include the transferee;(d)"basic urban infrastructure amenities" includes infrastructure to provide the basic utilities and services like roads and transport system including parking facilities, street lighting, street furniture; power supply and distribution system; telecommunication system; necessary system and facilities for potable water supply, drainage, sewerage and sanitation system; solid waste including bio-medical and e-waste management system; organised open space including landscaping, plantation, urban forestry, rainwater harvesting and other relevant urban services;(e)"Basic urban infrastructure facilities" includes commercial facility, medical facility, educational facility, recreational facility and other infrastructural facilities like post office, fire fighting station, police station/outpost and other relevant facilities;Explanation.For the purpose of this clause,(i)'commercial facility' shall include premises provided for convenient shops to cater the needs of the township dwellers, market of perishable goods and other establishments or institutions or centres in such activities or such services as compatibly carried out or rendered in the residential area or zone;(ii)'medical facility' shall include premises provided for in-patient treatment and out-patient health care unit, dispensary or pharmacy or medical stores and physician's chambers, pathological examination and other diagnostic centres, blood bank, shops of medical equipments & instruments and other alike;(iii)'educational facility' shall include the premises for pre-preliminary level school to institutions for higher or specialised learning;(iv)'recreational facility' shall include premises for outdoor and indoor games and sports, socio-cultural and religious activities;(f)"Clause" means the clause under the section of the Act;(g)"Net Project Area" means the Project Area minus the area to be provided for accommodating basic urban infrastructure amenities, basic urban infrastructure facilities and additional open space;(h)"Project Area" means the total area of the contiguous parcel of land, covering at least forty (40) hectare of land in case of a residential township, thirty (30) hectare of land in case of any special category of township and one hundred (100) hectare of land in case of an integrated township;(i)"Section" means the section of the Act;(j)"Town Planner" means a person with requisite qualification, recognised by the Institute of Town Planners, India with Bachelor Degree in Civil Engineering or Architecture or Planning or equivalent.
