(6)The Highway Authority shall maintain register with sufficient particulars of all permissions given or refused by it under this section and the register shall be available for inspection free of charge by all persons interested and such persons shall be entitled to take extract therefrom.Explanation. - For the purpose of this section the "appointed day" shall, with reference to any highway boundary, building line or control line, means,-(i)the day on which a notification is published in the official Gazette under subsection (2) of section 7 proposing to fix such highway boundary, building line or control line, and(ii)if any modification is made in such highway boundary, building line or control line, the day on which the notification is published under sub-section (1) of section 7 fixing such highway boundary, building line or control line.
