Section 8 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
8. Preparation of Master Plan.
(1)The Authority shall, as soon as may be, prepare a master plan for the Special area for which it has been constituted;(2)The Master plan shall-(a)define the various sectors into which such area may for the purposes of development, preservation of ecology, promotion of tourism and indicate the land, water source, hillock and other areas in each sector proposed to be used and the stages by which any development shall be carried out;(b)serve as a basic pattern of framework within which the development plans for various sectors may be prepared with minimum displacement of local populace;(c)indicate projects which can be developed through central / state schemes or through public private partnership formats.(3)The master plan may provide for any other matter necessary for the proper development of such area within the scope of the Act.(4)Pending preparation of the master plan in accordance with the powers vested in sub-section (1) of section 8, Authority with the approval of the State Government may impose such restriction on the construction or development of land falling under the Special Area notified under sub-section (1) of section 4 which is required for planned development of the Special area.(5)Any person shall perform any development or construction activity in the Special Area after obtaining prior approval of the Authority in a manner as may be prescribed in the Rules.
