Section 49 in The Orissa Development Authorities Rules, 1983
49. Document accessible to public.
(1)Documents, plans and maps relating to a preliminary or final town planning scheme sanctioned by the State Government under Section 48 shall be open for public inspection during working hours at the place specified in the notification issued under that section.(2)The Officer as may be authorised by the State Government in this behalf may on application and on payment of the price notified under Section 48, issue certified copies of the town planning scheme or extracts therefrom.(3)The application for certified copies of the town planning scheme or extracts therefrom shall be in such form as may be determined by the State Government in this behalf.(4)All applications for certified copies under Sub-rule (2) shall be accompanied by an Account Payee Bank Draft or Pay Order of the value of the price for such certified copies payable to the Officer authorised under Sub-rule (2).Chapter-VII Management and Disposal of Lands and Properties
