Section 430 in Karnataka Municipal Corporations Act, 1976
430. Exhibition of rules, bye-laws and regulations.
(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.(2)Printed copies of other bye-laws and of the rules and regulations shall be hung up in some conspicuous part of the corporation office. The Commissioner shall also keep affixed in a like manner in places of public resort, markets, slaughter-houses and other places affected, thereby copies of such portions of the rules, bye-laws and regulations as may relate to these places.(3)No corporation officer or servant shall prevent any person from inspecting at any reasonable time copies so exhibited.(4)No person shall, without lawful authority, destroy, pull-down, injure or deface any copies exhibited as above or any board to which the copies have been affixed.
