Section 30 in Punjab Regional and Town Planning and Development (General) Rules, 1995
30. Form and content of Outline Master Plan.
(1)The Outline Master Plan shall be in the form of a written text which may also include maps, charts, graphs, diagrams, photographs and other descriptive matters which the Designated Planning Agency may consider appropriate to illustrate the provisions of the Outline Master Plan. (Sections 70(2) and 180(2)(Za).)(2)The provisions of rules 22 and 23 relating to the manner of preparation of a draft Regional Plan shall mutatis mutandis apply to the preparation of the Outline Master Plan.(3)The Outline Master Plan may include all or any of the following matters namely:-(i)the reports of survey analysis of the socio-economic conditions of the planning area and its vicinity and periphery with special reference to the trends of population industries, business, commerce and such other matters as may relate to the planned development;(ii)a land use plan based upon such surveys of the existing use of land as may be necessary, as well as projected requirements of land for urban needs and consisting of comprehensive proposals for the most desirable utilisation of such land for uses such as green belt natural reserves, parks and residential, commercial, industrial, cultural, educational, transportation, re-creational, public and semi-public activities;(iii)a traffic and transportation plan based upon the report of survey and inventory of traffic volumes, capacity of existing roads, highways and railways and consisting of proposals for a pattern of streets, roads, highways and parking, loading, un-loading and terminal facilities and airports to serve the present and future requirements;(iv)a public utilities plan, consisting of proposals for provision of water, electricity, drainage and disposal of sewage and refuse;(v)a housing plan consisting of estimates of housing requirements and proposals relating to standards of new housing units ;(vi)education, re-creation and community facilities plan indicating proposals for parks, open-spaces, re-creational, educational and other centres;(vii)other amenities plan indicating proposals for hospitals, dispensaries, vaccination centres etc;(viii)reports of survey and proposals for improvement or elimination of slums and lighted areas;(ix)reports on re-development or renewal of specific areas;(x)a financial plan, containing estimates of revenue and resource, estimates, and objectives of public services and such other fiscal matters and proposals for implementation in stages, of the Outline Masters Plan;(xi)an administrative plan, consisting of proposals and recommendations for administrative structure and proceeding and processes such as zoning, sub-division and regulations as may be necessary for the operation and implementaion of the Outline Master Plan; and(xii)such other reports on specific matters, which in the opinion of the Designated Planning Agency, are necessary or desirable for the development of the planning area.(4)The Board shall within a period of one month from the submission of the Outline Master Plan to it by the Designated Planning Agency in terms of sub- section (1) of section 70, direct the Designated Planning Agency to make the modifications,if any, in the Outline Master Plan and when these modifications are carried out, the Board shall give its approval to the Outline Master Plan as envisaged in sub-section (4) of section 70. (Section 70(2) and 180(2)(Za).)
