Section 591 in Greater Hyderabad Municipal Corporation Act, 1955
591. Boards for exhibiting bye-laws to be open to inspection and not to be injured.
(1)No municipal officer or servant shall at any reasonable time prevent the inspection of any board provided by the Commissioner, under the last preceding section by any person desiring to inspect the same.(2)No person shall, without lawful authority, destroy, pull down, injure or deface any such board.
