Section 430(1) in Karnataka Municipal Corporations Act, 1976
(1)Printed copies of bye-laws under sub-clauses (a), (b) and (c) of clause (7) and clause (8) of section 423 shall be affixed at the entrances to or elsewhere in the streets park, or other place affected thereby in such conspicuous manner, as the Commissioner may deem best, calculated to give information to the person using such place.
