Section 5(7) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(7)Every order made under this section by the State Government or by any officer or authority of the State Government shall be laid before the House of the State Legislature, as soon as may be, after it is made and thereupon the provisions of sub-section (1) of section 26-A of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply mutatis mutandis to such order.
