Section 594 in Greater Hyderabad Municipal Corporation Act, 1955
594. Posting of standing orders and table of stallage rents, etc.
- A printed copy of the standing orders shall be affixed in a conspicuous place in the Chief Municipal Office and a printed copy of the table of stallages, rents and fees, if any, in force in any market, slaughter-house or stock-yard under sections 534 and 535 shall be affixed in some conspicuous spot in the market-building, market place, slaughter-house or stock-yard.
