Section 271(1) in The City of Nagpur Corporation Act, 1948
(1)The Corporation may, and if so required by the State Government shall, within six months of the date of such requisition, direct the [Commissioner] [This word was substituted tor the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to draw up a town planning scheme, which may, among other things, provide for the following matters, namely:-(a)a direction that in any street, portion of a street or locality specified in the scheme the elevation and construction of the frontage of all buildings thereafter erected or re-erected shall, in respect of their architectural features, be such as may be fixed for the locality;(b)a direction that in any street, portion of a street or locality specified in the scheme, there shall be allowed the construction of only detached or semi-detached buildings or both, and that the land appurtenant to each building shall be of an area not less than specified in the scheme;(c)a direction that any street, portion of a street or locality specified in the scheme, the construction of more than a specified number of houses on each acre of land shall not be allowed;(d)a direction that in any street, portion of a street or locality specified in the scheme, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character or buildings designed for particular purposes shall not be allowed;(e)a street line and a building line on either side or on both sides of any street existing or proposed;(f)a standard plan, either for the division of land into building sites, or for the location of buildings within a building site;(g)the amount of land which shall be transferred to the Corporation for public purposes and public streets by owners of land on payment of compensation;(h)the prohibition of building operations permanently or temporarily when by reason of the situation or nature of the land, the erection of buildings thereon would be likely to involve danger or injury to health, or excessive expenditure of public money in the provision of roads, sewers, water supply or other public services;(i)regulating, in the interest of safety, the height and position of proposed walls, fences or hedges near the corners or bends of streets;(j)limiting the number or prescribing the sites of new roads entering a highway maintained by the State Government;(k)regulating, in respect of erection of any building intended to be used for purposes of business or industry, the provision of accommodation for loading, unloading or fuelling vehicles with a view to the prevention of obstruction of traffic on any highway; and(l)a direction that in any street, portion of a street or locality specified in the scheme, the use of land for any purposes even though not involving the erection of buildings, shall not be inconsistent with the provisions of this section with respect to buildings.
