Section 220 in The Himachal Pradesh Municipal Corporation Act, 1994
220. Bye-laws to be available for purchase and inspection.
(1)A copy of all bye-laws made under this Act for any municipal area shall be kept at the office of the municipality and shall be open during office hours without charge to the inspection of any inhabitant.(2)Copies of all such bye-laws shall be kept at the office of the municipality for sale to the public at a price not exceeding [fifty rupees] [The words 'ten rupees' substituted with the words 'fifty rupees' vide Act No.33 of 2011.].Chapter-XII Prevention of Soil Erosion and Hill Side Safety
