Section 264 in The Chandernagore Municipal Corporation Act, 1990
264. Power to make by-laws.
(1)The Corporation may [* * * * *] [Words omitted by West Bengal Act 17 of 1995.] make by-laws not inconsistent with the provisions of this Act or the rules or the regulations made thereunder for discharging its functions under this Act.(2)Such by-laws may provide that any breach thereof shall be punishable with such fine as may be specified therein.(3)Such by-laws shall be published in the Official Gazette and in such local newspapers as the Corporation may determine.
