Section 9 in U.P. Urban Planning and Development Act, 1973
9. Zonal Development plans.
(1)Simultaneously with the preparation of the master plan or as soon as may be thereafter, the Authority shall proceed with the preparation of a zonal development" plan for each of the zones into which the development area may be divided.(2)A zonal development plan may-(a)contain a site-plan and use-plan for the development of the zone and show the approximate locations and extents of land uses proposed in the zone for such things as public buildings and other public works and utilities, roads, housing, recreation, industry, business, markets, schools, hospitals and public and private open spaces and other categories of public and private uses;(b)specify the standards of population density and building density;(c)show every area in the zone which may, in the opinion of the Authority, be required or declared 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 land for 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 be undertaken or carried out,(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 of 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 plot or site;(viii)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or authority by whom or at whose expense such amenities are to be provided:(ix)the prohibitions or restrictions regarding erection of shops. work-shops, warehouses of factories or buildings of a specified architectural feature or buildings designed for particular purposes in the locality,(x)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained;(xi)the restrictions regarding the use of any site for purposes other than erection of buildings;(xii)any other matter which is necessary for the proper development of the zone or any area thereof according to plan and for presenting buildings being erected haphazardly, in such zone or area.
