Section 102(2) in The Orissa Development Authorities Rules, 1983
(2)Before submitting proposal to the State Government seeking sanction to the levy of the development charge in the area, the Authority shall prepare a draft proposal indicating rates of development charge for different areas and different uses and publish the draft proposal in the Gazette by notification as well as by means of an advertisement in one or more Oriya newspapers circulating in the area under the jurisdiction of the Authority, inviting the general public to offer their suggestions and objections on the draft proposal within a period of one month from the date of its publication in the Gazette.
