Section 112(3) in The Orissa Development Authorities Rules, 1983
(3)Every such development plan deposited with the Director under Sub-rule (1) shall be kept under lock and key and in the custody of the Director or any officer authorised by him in this behalf and shall not be utilised unless it is required for production in any Court or by any Authority duly empowered in this behalf by the State Government for verifying any entry made or alleged to be made in any such plan.
