Section 68(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)If the State Government sanctions such scheme, it shall in such notification state at what place and time the draft scheme shall be open to the inspection of the public [and the State Government shall also state therein that copies of the scheme or any extract therefrom certified to be correct shall on application be available for sale to the public at a reasonable price.] [This portion was added by Maharashtra 6 of 1976, Section 25(2).]
