Section 285(2) in Chennai City Municipal Corporation Act, 1919
(2)A statement of the fees fixed by the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] for the use of each such place, shall be put up in, [English and Tamil] [Substituted for the words English, Tamil, Telugu and Hindustani' by section 72(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] in a conspicuous part thereof.
