Section 261 in Siliguri Municipal Corporation Act, 1990
261. Power to make bye-laws.
(1)The Corporation may, with the previous sanction of the State Government, make bye-laws not inconsistent with the provisions of this Actor the rules or the regulations made thereunder for discharging its functions under this Act.(2)Such bye-laws may provide that any breach thereof shall be punishable with such fine as may be specified therein.(3)Such bye-laws shall be published in the Official Gazette and in such local newspapers as the Corporation may determine.
