Section 419 in Gauhati Municipal Corporation Act, 1971
419. Bye-laws to be available for inspection and purchase.
(1)A copy of all bye-laws made under this Act shall be kept at the municipal office and shall during office hours, be open free of charge to inspection by any inhabitant of the city.(2)Copies of all such bye-laws shall be kept at the municipal office and shall be available for sale to the public;
