Section 440(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Printed copies of other by-laws and of the rules arid regulations shall he hung up in some conspicuous part of the municipal office. The Commissioner shall also beep affixed in a have manner in places of public resort, markets, slaughterhouses and other places affected thereby copies of such portions of the rules, by laws and regulations as may relate to those places.
