Section 430(2) in Karnataka Municipal Corporations Act, 1976
(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.
