Section 466(2) in The Mumbai Municipal Corporation Act, 1888
(2)Printed copies of the proposed by-law shall also be delivered to any person requiring the same on payment of such fee, [not exceeding twenty-five rupees for each copy, as shall be [determined by the Commissioner] [These words were substituted for the words 'not exceeding one rupee for each copy, as shall be prescribed by the Commissioner' by Maharashtra 10 of 1998, Section 234.]].
