Section 19 in Bihar Regional Development Authority Act, 1974
19. Preparation of Zonal Development Plan.
(1)Simultaneously with the preparation of the Master plan or as soon thereafter as may be, the Authority shall proceed with the preparation of Zonal Development Plan for each of the zones into which the development areas may be divided,(2)A Zonal Development Plan may-(a)contain a site plan and land use plan for the development of the zone and show the approximate locations and extents of land uses proposed in the zones for such things a public building and other public works and utilities, roads, housing, recreation, industry, business, markets, schools, hospitals, public and private open space and other categories of public and private uses;(b)specify the standards of population, density and building density and other norms if required;(c)show every area in the zone which may, in the opinion of the Authority, be required for development or re-development; and(d)in particular, contain provisions regarding all or any of the following matters, namely:-(i)the division of any site into plots for the erection of buildings;(ii)the allotment or reservation of lands or roads, open spaces, gardens, recreation grounds, schools, markets and other public purposes;(iii)the development of any area into a township or colony and the restrictions and conditions subject to which such development may (sic);(iv)the erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and height and character of buildings;(v)the alignment of buildings on any site;(vi)the architectural features of the elevation or frontage of any building to be erected on any site;(vii)the number of residential buildings which may be erected on any plot or site;(viii)the amenities to be provided in relation to any site or buildings of such site whether before or after the creation of building and the person or institution by whom or at whose expense such amenities are to be provided;(ix)the prohibitions or restrictions regarding erection of shops, work shops, warehouses or factories or buildings designed for particular purposes in the locality;(x)the maintenance of walls, fences, hedges or any other structural constructions and the height at which they shall be maintained;(xi)the restrictions regarding the use of any site for purposes other than erection of building; and(xii)any other matter which is necessary for the proper development of the zone or any area thereof according to plan and for preventing buildings being erected haphazardly in such zone or area.
