Section 463 in The Maharashtra Municipal Corporations Act, 1949
463. Printed copies of bye-laws to be kept on sale. - (1) The Commissioner shall cause all bye-laws from time to time in force to be printed and shall cause printed copies thereof to be delivered to any person requiring the same, on payment of such fees for each copy as he may fix.
(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 places of public resorts, markets, slaughter-houses and other works or places affected thereby, as the Commissioner thinks fit, and the said copies shall from time to time be renewed by the Commissioner.(3)In regard to bye-laws relating exclusively to the operations of the Transport Undertaking the provisions of this section shall apply as if for the words "Commissioner" the words "Transport Manager" had been substituted and as if sub-section (2) had provided for the display of the relevant bye-laws in every vehicle of the Transport Undertaking used for the conveyance of the public.
