Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM TOWN AND COUNTRY PLANNING PUBLICATION OF MASTER PLAN AND THE ZONING (REGULATION) RULES, 1962 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . ASSAM TOWN AND COUNTRY PLANNING PUBLICATION OF MASTER PLAN AND THE ZONING (REGULATION) RULES, 1962 In exercise of the powers conferred by sub-Ss. (1) and (2) of S. 73 of the Assam Town and Country Planning Act, 1959 (Assam Act II of 1960), and in consultation with the Advisory Council, the Governor of Assam is pleased to make the following rules, namely: 1. . :- (1) These rules may be called the Assam Town and Country Planing (Publication of Master Plan and the Zoning Regulation) Rules, 1962. (2) They shall come into force with immediate effect. 2. . :- In these rules (1) "Act" means the Assam Town and Country Planning Act, 1959 (Assam Act II of 1960); (2) All words and expressions not defined in these rules shall have meanings respectively assigned to them by the Act. Rules under S. 10 Publication of the Master Plan and the Zoning Regulations 3. . :- (2) A copy of the draft Master Plan and the Zoning Regulations shall also be available for inspection by the public in the offices of the Town Planner, Assam, the Deputy Commissioner of the District concerned, the Sub-Deputy Collector of the Circle concerned, the Development Authority and the Local Authority concerned. 4. . :- Such notification shall be accompanied by the Plan prepared under S. 11 of the Act. 5. . :- After expiry of the period of two months, the Director of Town and Country Planning, Assam shall forward such objections and opinions as may be received from the public, to the State Government with his views. The State Government shall take such objections and opinions into consideration and direct that such objections and opinions be placed before the Advisory Council. The Secretary of the Advisory Council shall, then place before the Council all materials along with the terms of reference made by the State Government, if any. 6. . :- (1) The draft Master Plan with such modifications as may be suggested by the Advisory Council shall be submitted to the State Government, which shall, after taking into consideration the advice of the Advisory Council and objections and opinions received, give such direction to the Director to finalise the Master Plan. (2) The Master Plan and the Zoning Regulations prepared by the Director and as directed by the State Government shall be published in Form B appended to these rules in a manner prescribed under R. 3 (1).