3. Places where copies of map to be kept under section 8.
(1)The Highway Authority shall arrange to keep for inspection a copy of the map referred to in section 8 at the following places besides its own office,-(i)office of the Gram Panchayat, if any, in each of the villages within, the revenue limits of which the lands between the highway boundaries and control lines marked on the map are situate,(ii)office of the Mamlatdar or Mahalkari of each of the talukas a mahals in which the lands between the highway boundaries and the control lines marked on the map are situate,(iii)office of each of the Public Works Department sub-divisions incharge of the highway marked on the map,(iv)office of the District Local Board of the district in which the highway marked on the map is situate,(v)office of the Municipality or Municipal Corporation, if any of the lands between the highway boundaries and the control lines marked on the map are situate within its jurisdiction.(2)The Highway Authority shall inform the Police Patils of the villages concerned that copies of the map have been kept for inspection at the places specified in sub-rule (1) and the Police Patils thereupon shall give publicity to this information by beat of drums within their respective villages.
