Section 220(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(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
