Section 322 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
322. corporation an opportunity of showing cause against the making thereof.
Publication of rules, regulations and bye-laws.-(1) When any rule or bye-law has been made under this Act, such rule or bye-law shall be published in the OfficialGazette in English and in Kannada.(2)A bye-law shall come into operation three months after it has beenpublished as aforesaid.(3)The Chief Commissioner shall cause all rules and bye-laws in force to beprinted in the said languages, and shall cause printed copies thereof to be sold toany applicant on payment of a fixed price.(4)The Chief Commissioner shall advertise in the local newspapers thatcopies of rules and bye-laws are for sale and specify the place where and theperson from whom and the price at which, they are obtainable.(5)Regulations made under this Act shall be published in such manner as
