Section 31 in The Orissa Development Authorities Rules, 1983
31. Other particulars which the draft town planning scheme nay contain.
- The draft town planning scheme may contain the following particulars in addition to the particulars specified in Clauses (a) to (g) of Section 27, namely :(i)an index map on a scale not smaller than one centimetre to seventy-five metres showing-(a)the area included in the town planning scheme and boundaries thereof;(b)all existing roads and means of communications of every kind;(ii)a plan on a scale not smaller than one centimetre to twenty-five metres showing the original plots with identification numbers and all existing buildings;(iii)a plan on a scale not smaller than one centimetre to twenty-five metres showing both the original plots and the manner in which it is proposed to alter the boundaries of the original plot;(iv)a plan on a scale not smaller than one centimetre to twenty-five metres showing the boundaries of the final plots as they will appear after the execution of the final town planning scheme with their identification numbers and illustrating as far as possible by means of colours, letters and explanatory notes or in some other convenient manner all such provisions of the scheme as may properly be illustrated in the plan ;(v)a re-distribution and valuation statement in Form V showing the estimated amount to be paid to or by each of the owners included in the town planning scheme;(vi)a copy of the estimates of all works contemplated in the town planning scheme and statement of the approximate dates by which the respective works are expected to be completed such approximate dates being variable to six months and binding on the Authority(vii)a statement in Form VI explaining the estimated financial expenditure of the town planning scheme; and(viii)conditions and restrictions regulating the control of development within the town planning scheme area.
