Section 354 in Chennai City Municipal Corporation Act, 1919
354. Publication of by-laws or rules.
- [(1) when any rule or by-law has been made under this Act, such rule or by-law shall be published in the [Official Gazette] [Substituted by section 177 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] in English and [in Tamil] [Substituted for the words 'in the Tamil, Telugu and Hindustani languages' by section 86 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]. A by-law shall come into operation three months after it has been published as aforesaid.](2)[ The commissioner shall cause all rules and by-laws in force to be printed in the said languages, and shall cause printed copies thereof to be sold to any applicant on payment of a fixed price.] [Substituted by section 177 of the Madras City Municipal (Amendment) Act. 1936 (Tamil Nadu Act X of 1936).](3)The commissioner shall, from time to time, advertise in the local newspapers that copies of rules and by-laws are for sale and specify the place where and the person from whom and the price at which they are obtainable.(4)The commissioner shall publish lists of offences and fines under this Act and the rules and by-laws made under it, and shall cause printed copies thereof to be sold to any applicant on payment of fixed price.
