Section 10(3) in The U. P. Opium Smoking Act, 1934
(3)The power conferred by this section for making rules is subject to the conditions that the rules be made after previous publication :Provided that any such rules may be made without previous publication if the [State Government] [Substituted by the A.O. 1950 'Provincial Government' which had been Substituted by the A.O. 1937 for 'L.G.'] considers that they should be brought into force at once.
