Section 536(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)A printed copy of the regulations and of the table of stallages, rents and fees, if any, in force in any market or slaughter-house under sections 533, 534 and 535 in such language or languages which the Corporation may from time to time specify, shall be fixed in some conspicuous spot in the market building, market-place or slaughterhouse.
