Section 5 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
5. Public notice regarding preparation of plan.
(1)Authority shall as early as may be, after the Draft Plan has been prepared publish a public notice stating that-(a)The Draft Plan has been prepared and may be inspected by any person at such time and place as may be specified in the notice.(b)Objections and suggestions, if any, in respect of the Draft Plan shall be sent in writing by any person to the Chief Executive Officer of the Authority before such date not being earlier than 30 days from the date of publication of the notice and in such manner as may be specified in the notice.(2)This notice may be issued in Form "A" appended to these regulations.
