Section 216 in The Howrah Municipal Corporation Act, 1980
216. Power to make regulations.
(1)The Corporation may [* * * * *] [Words ', with the previous sanction of the State Government,' omitted by W.B. Act 17 of 1995.] make regulations not inconsistent with the provisions of this Act or the rules made thereunder for discharging its functions under this Act.(2)Such regulations may provide that any breach thereof shall be punishable with such fine as may be specified therein.(3)Such regulations shall be published in the Official Gazette.
