Section 545 in Uttar Pradesh Municipal Corporation Act, 1959
545. Printed copies of bye-laws to be kept on sale.
(1)The Municipal Commissioner shall cause all bye-laws from time to time in force to be printed, and shall cause printed copies thereof to be delivered to any person requiring the same, on payment of such fee for each copy, as he may fix.(2)Printed copies of the bye-laws for the time being in force shall be kept for public inspection in some part of the municipal office to which the general public has access and in such other places, if any, like places of public resort, markets, slaughterhouses and other works or places affected thereby, as the Municipal Commissioner thinks fit, and the said copies shall from time to time be renewed by the Municipal Commissioner.
