Section 76A(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)The Local Area Plan may provide provisions for any of the following matters, namely:-(a)define and provide for the complete road and street pattern for the present and in the future and indicate the traffic circulation;(b)lay down in detail the projected road and street furniture;(c)access, make projection for the future requirements of amenities, services and utilities such as transport, electricity, water, drainage, plantation and land scape;(d)prescribe in detail the foot print, height and building envelope, control over architectural features including elevation and frontage, numbers of stories, size of buildings, courtyard, pickup and drop off points, entry points to the basement, parking and such other requirement to integrate the building envelope in the vicinity;(e)indicate the phasing of the program of development and the cost of development and the share to be paid by each owner or the beneficiary;(f)access the cost of works to be provided by the appropriate authority and the contribution of fees to be paid by different owners;(g)make such provisions as are necessary which are enumerated in clause (m) of sub-section (2) of Section 12;(h)indicate in the plan and other document, the land which shall vest with the appropriate authority.
