Section 468 in The Mumbai Municipal Corporation Act, 1888
468. Printed copies of by-laws to be kept on sale.
(1)The [Commissioner] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 195, (w.e.f. 23-4-1999).] shall cause all by-laws from time to time in force to be printed, and shall cause printed copies thereof to be delivered to any person requiring the same, on payment of [such fee per copy as the Commissioner may, from time to time, fix.] [These words were substituted for the words 'a fee of two annas per each copy' by Maharashtra 42 of 1976, Section 14.](2)Notice of the fact of copies of the by-laws being obtainable at the said price, and of the place where and the person from whom the same are obtainable, shall be given by the Commissioner from time to time by advertisement in the local newspapers.(3)Boards, with the by-laws printed thereon or with printed copies of the by-laws affixed thereto, shall be hung or affixed in some conspicuous part of the municipal office and in such places of public resort, markets, slaughter houses and other works or places affected thereby, as the Commissioner thinks fit, and the said boards shall from time to time be renewed by the Commissioner.
