Section 47 in Puducherry Town and Country Planning Act, 1969
47. Power to make Building Bye-laws and Zoning Regulations.
(1)The Government, in consultation with the Town and Country Planning Department, may, by notification in the Official Gazette, make Building Bye-laws and Zoning Regulations to be applicable to such areas as may be specified in the notification to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Bye-laws and Zoning Regulations may provide for all or any of the following matters, namely: -(i)the plot size, area to be covered, floor area ratio, height of the buildings, size of yards and building lines;(ii)the use of zones such as residential, commercial, industrial, recreational, agricultural and other purposes;(iii)any other matter which is to be or may be prescribed.(3)No building operations shall be undertaken in a Planning area contrary to the building Bye-laws and Zoning Regulations made under sub-section (1) above without permission in writing from the Planning Authority.CHAPTER -IX Acquisition and Disposal of Land
