Section 24(2) in The Orissa Development Authorities Act, 1982
(2)The Authority shall immediately after the preparation of the draft town planning scheme prepare a notice stating that draft town planning scheme in respect of the area for which intention to prepare such scheme was declared under Sub-section (1) of Section 23 has been prepared and that the boundaries of the area comprised in the town planning scheme and the place and the time at which particulars of the scheme may be seen, the notice shall also state as to where and during what hours a copy thereof or any extract therefrom certified to be correct, shall, on application, be available for sale to the public at a price to be mentioned in the notice.
