Section 205(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality may and if so required by the Deputy Commissioner shall, within six months of the date of such requisition, draw up a building scheme for built areas, and a town planning scheme for un-built areas, which may among other things provide for the following matters, namely -(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole of or any part of the municipal area and of the use to which they may be put ;(b)the prescription of a building line on either side or both sides of any street existing or proposed ;(c)the amount of land in such inbuilt area which shall be transferred to the municipality for public purposes including use as public streets by owners of land either on payment of compensation or otherwise, provided that the total amount so transferred shall not exceed forty per centum, and the amount transferred without payment shall not exceed twenty five per centum, of any one owner's land within such inbuilt area;(d)the determination of the size and shape of a reconstituted plot so as to render it suitable for building purposes and where the plot is already built upon, to ensure that the building, so far as possible, complies with the provisions of the scheme in respect of open spaces ;(e)the formation of a re-constituted plot by the alteration of the boundaries of an original plot ;(f)the formation of a reconstituted plot by the transfer wholly or partly of the adjoining lands ;(g)the allotment of a plot to any owner dispossessed of land in the furtherance of the scheme ;(h)the transfer of ownership of a plot from one person to another ; and(i)the details of the internal services, estimated cost for providing them, the extent of the liability of the owners of buildings and lands for the payment of the cost and the manner of payment of the same.Explanation. - For the purposes of this section -
