Section 603 in Kolkata Municipal Corporation Act, 1980
603. Condition precedent to the making of regulations.
- The power to make regulations under this Act is subject to the condition of the regulations being made after previous publication and to the following further conditions, namely(a)a draft of the regulations shall be published in the Official Gazette;(b)such draft shall not be further proceeded with until after the expiration of a period of one month from such publication or such longer period as the Corporation may appoint;(c)for not less than one month during such period, a printed copy of such draft shall be kept at the office of the Corporation for public inspection, and any person shall be permitted at any reasonable time to peruse the same, free of charge; and(d)printed copies of such draft shall be obtainable by any person requiring the same on payment of such fee as may be fixed by the Mayor-in-Council :Provided that the provisions of this section shall not apply to any regulations under Chapter III.
