Section 545(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Printed copies of the bye-laws for the time being in force shall be kept for public inspection in some part of the municipal office to which the general public has access and in such other places, if any, like places of public resort, markets, slaughterhouses and other works or places affected thereby, as the Municipal Commissioner thinks fit, and the said copies shall from time to time be renewed by the Municipal Commissioner.
