Section 157A in The Maharashtra Regional and Town Planning Act, 1966
157A. [ Authentication of plans and schemes and custody thereof. [Section 157A was inserted by Maharashtra 24 of 1968, Section 3.]
(1)Every Regional plan, Development Plan or town planning scheme, which is finally sanctioned by the State Government shall be drawn up in duplicate, and every such plan or scheme on every page thereof shall be authenticated under the seal and signature of the Secretary to Government, [Urban Development and Public Health Department or such other officer not below the rank of a Deputy Secretary as may be specified by the Secretary]. One such plan or scheme shall be deposited with the Director of Town Planning and sealed with his seal and the second shall be deposited with the Planning Authority concerned [and in the case of a Regional Plan, such second copy together with all the documents, plans and maps relating thereto shall be deposited in the Head Office of the Board, and if the Board is dissolved, then in the nearest office of the State Planning and Valuation Department] [These words were added by Maharashtra 6 of 1976, Section 35(1)(b).].(1A)[ Ever such Plan or scheme required under sub-section (1) of this section to bear the signature of the Secretary or such other officer shall be deemed to be properly signed if the first and the last page of such plan or scheme are signed by the Secretary or such other officer and the intervening pages thereof bear the seal and fascimile of the Secretary or such other officer thereon.] [Sub-section (1A) was inserted by Maharashtra 6 of 1976, Section 35(2).](2)The plan or scheme deposited with the Director of Town Planning under seal shall be kept under lock and key and in custody of the Director of Town Planning 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 or scheme; and a certified copy of any plan or scheme or any part thereof may be given to any person on payment of a fee therefor.(3)Where a plan or scheme or any part thereof is produced for verification, such plan or scheme or part after the relevant entry or entries therein are duly verified (such verification being made in court, or as the case may be, in the presence of the Director of Town Planning or any officer duty nominated by him in that behalf) shall be resealed with the seal of the Director of Town Planning, and then deposited with him in the manner aforesaid.(4)If any officer or person having custody of a plan, scheme or any part thereof makes or causes to be made any change in such plan, scheme or in any part, such change not being authorised by or under the provisions of this Act, he shall, on conviction, be published with imprisonment which may extend to six months and shall also be liable to a fine.]
