Section 9 in The U.P. Bhagirathi River Valley Authority Act, 1999
9. Preparation of Master Plan.
(1)The Authority shall, as soon as may be, prepare or cause to be prepared a Master Plan for the integrated development of the valley.(2)The Master Plan shall-(a)define the carrying capacity of the basin;(b)define the various sectors into which the development schemes may be divided and indicate the manner in which each sector is proposed to be developed and the stage by which such development schemes shall be carried out;(c)outline the development schemes with alternative schemes for the development of the basin;(d)demarcate the land for various use and purposes; and(e)serve as basic pattern of framework within which the development schemes may be prepared.(3)The Master Plan may provide for such other matters as may be considered necessary for the sustained development of the valley.
