Section 6 in Madhya Pradesh Investment Region Development and Management Act, 2013
6. Contents of investment region development and management scheme.
- The Development scheme under the Investment Area prepared under section 5 shall :-(a)indicate broadly the land use proposed in the scheme area;(b)allocate broadly areas or zones of land, keeping in view the regulations for natural hazard prone areas, for.-(i)industrial, residential, commercial, agricultural and common utility and amenities purpose;(ii)open spaces, parks and gardens, green-belts, zoological gardens and playgrounds;(iii)public institutions and offices;(iv)road networks;(v)any other purpose that the Agency may deem fit;(c)lay down the pattern of Highways connecting the scheme area with the rest of the region, ring roads, arterial roads and major roads in and around the scheme area;(d)make proposals for general landscaping and preservation of natural areas;(e)project the requirement of the scheme area for amenities and utilities such as water, drainage, electricity and suggest measures for their fulfillment;(f)propose broad-based regulation for zoning, by way of guidelines, within each zone or sector to determine the height and size of buildings and structures, open spaces, court yards and the use to which such buildings and structures and land may be put etc;(g)lay down the broad-based traffic circulation patterns in a scheme area.(h)suggest architectural control features and elevation and frontage of buildings and structures;(i)indicate measures for flood control, prevention of air and water pollution and disposal of garbage and general environmental control.
