Section 13 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
13.
(1)Every draft scheme shall contain the following particulars:-(a)a plan showing the lines of existing and proposed streets:(b)the ownership of all lands and buildings in the area to which the scheme relates.(c)The area of all such lands whether public or private(d)A full description of all details of the scheme such clauses of section 4 as may be applicable.(e)an estimate of the cost of the scheme.(g)regulations for enforcing or carrying out the provisions of the scheme and defining the responsible authority and the period for which such responsible authority shall function.(h)any other particulars or plans that may be prescribed or specially required by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.].(2)every draft scheme which includes a housing scheme shall also contain the following particulars, namely:-(i)the approximate number and the nature of the houses to be provided by the 'responsible authority;(ii)the approximate quantity of land to be acquired and the localities in which land is acquired;(iii)the average number of houses per acre; and(iv)all matters incidental to the housing scheme.(3)A draft scheme may provide that any person who commits or knowingly permits a breach of any specified provision of the scheme, or who neglects or fails to comply with any such provision, shall, on conviction, be punishable under section 44-B.
