Section 7 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
7. Layout Planin-case of Land Sub-division.
(1)The layout plan shall be formulated as per the norms of Master Plan and shall be approved as per the procedure followed by the Authority, under the provisions of relevant Act. Every person who intends to subdivide any plot of land or transfer any plot of land within Master Plan Area shall give notice in writing to the Authority of his said intention and such notice shall be accompanied by the plans and statements together with a development fees as prescribed in these rules and with necessary documents as prescribed in section 27and 28 of Assam Town and Country Planning Act, 1959 (Assam Act 11 of 1960).(2)In all Residential Land sub- division /plotted development schemes with land area of 2.5 ha and above a minimum of 20% of total plotted area is to be earmarked / reserved for EWS/LIG category. Minimum plot size in respect of EWS shall not be less than 90sq.m.(3)In all layout plans for plots measuring 2.5 ha and above, a minimum of 5% of the land is to be reserved for parks/playgrounds. This land has to be handed over to Authority for its development as parks/playgrounds free of cost.
