(2)[ (a) A notice relating to the draft regulations shall be published in one or more of the local newspapers circulated within the jurisdiction of the Municipality to which such regulations relate or, if there be no such newspaper, in such manner as the Board of Councilors may direct.(b)Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Board of Councilors may decide.(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Municipality for public inspection, and any person shall be permitted at any reasonable time to peruse the same, free of charge.(d)Copies of such draft shall be made available to any person requiring the same on payment of such fee as the Board of Councilors may fix.]
