Section 438 in The Coimbatore City Municipal Corporation Act, 1981
438. Publication of by-laws or rules.
(1)(a)When any by-law has been made, under this Act by-law shall be published in the Tamil Nadu Government Gazette in Tamil and English. A by-law shall come into operation three months after it has been published as aforesaid.(b)When any rule made under this Act is published in the Tamil Nadu Government Gazette it shall be published in Tamil also.(2)The Commissioner shall cause all rules and by-laws in force to be printed in Tamil and English and shall cause printed copies thereof to be sold to any applicant on payment of a fixed price.(3)The Commissioner shall, from time to time, advertise in the local newspapers that copies of rules and by-laws are for sale and specify the place where and the person from whom and the price at which they are obtainable.(4)The Commissioner shall publish lists of offences and fines under this Act and the rules and by-laws made under it and shall cause printed copies thereof to be sold to any applicant on payment of a fixed price.
