Section 426 in Karnataka Municipal Corporations Act, 1976
426. Conditions precedent to making of bye-laws.
- The power to make bye-laws under this Act is subject to the conditions,-(a)that a draft of the proposed bye-law is published in the Official Gazette and in the local newspapers;(b)that the draft shall not be further proceeded with until after the expiration of a period of thirty days from the publication thereof in the Official Gazette or of such longer period as the corporation may appoint;(c)that for at least thirty days, during such period a printed copy of the draft shall be kept at the corporation office for public inspection and all persons permitted to peruse the same at any reasonable time free of charge; and(d)that printed copies of the draft shall be sold to any person requiring them on payment of such price, as the Commissioner may fix.
