Section 18(2) in Tripura Town and Country Planning Act, 1975
(2)The Outline Development Plan shall-(a)indicate broadly the manner in which the Planning Authority proposes that land in such area should be used;(b)allocate areas or zones of land for use-(i)for residential, commercial, industrial and agricultural purposes,(ii)for public and semi-public open spaces, parks and play-grounds;(iii)for such other purposes as the Planning Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed highways, arterial roads, ring roads, and major streets under the State Government or local body concerned;(ii)for existing and proposed other lines of communication, including railways, tramways, airports, canals;(c)include regulations (hereinafter called the Zoning Regulations) to regulate within each zone the location, height, number of stores and size of buildings and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures and land.(d)including the stages by which the plan proposals are proposed to be carried out together with financial implication of each stage.
