Section 70 in Punjab Regional and Town Planning and Development Act, 1995
70. Outline Master Plan.
(1)As soon as may be after the declaration of a planning area and after the designation of a Planning Agency for that area, the Designated Planning Agency shall, not later than one year after such declaration or within such time as [the State Government may, from time to time, extend, prepare and submit to the State Government for its approval a plan (hereinafter called the "Master Plan")] [Substituted 'the Board may, from time to time, extend, prepare and submit to the Board for its approval a plan (hereinafter called the 'Outline Master Plan')' by Punjab Act No. 30 of 2006, dated 27.10.2006.] for the planning area or any of its part and the [***] [Omitted 'Outline' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan so prepared shall -(a)indicate broadly the manner in which the land in the area should be used;(b)allocate areas or zones of land for use for different purposes;(c)indicate, define and provide the existing and proposed highways, roads, major streets and other lines of communication;(cc)[ indicate areas covered under heritage site and the manner in which protection, preservation and conservation of such site including its regulation and control of development, which is either affecting the heritage site or its vicinity, shall be carried out.] [Clause (cc) added by Punjab Act No. 13 of 2003.](d)include regulations (hereinafter called "Zoning Regulations") to regulate within each zone the location, height, number of storeys and size of buildings and other structures, open spaces and the use of buildings, structures and land.(2)Subject to the provisions of the rules made under this Act for regulating the form and contents of the [*] [Omitted 'Outline' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the [*] [Omitted 'Outline' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan.(3)[As soon as after the Master Plan has been prepared under sub section (1) ,by the Designated Planning Agency, the State Government, not later than such time, as may be prescribed, shall direct the Designated Planning Agency to publish the existing land use plan and master plan and the place or places, where the copies of the same may be inspected, for inviting objections in writing from any person with respect to the existing land use plan and master plan within a period of thirty days from the date of publication.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.](4)[The State Government, after considering the objections and in consultation with the Board, may, direct the Designated Planning Agency to modify the Master Plan or approve it as such.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.](5)[The Designated Planning Agency, after approval of the State Government, shall publish the final Master Plan in the Official Gazette, after carrying out the modifications if any, under intimation to the State Government within a period of thirty days from the date of according approval by the State Government.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
