Section 443(2) in The Mumbai Municipal Corporation Act, 1888
(2)A list showing the name and place of abode of every registrar in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be kept at the municipal office and shall be open at all reasonable times to public inspection free of charge.
