Section 24(e) in The Bombay General Clauses Act, 1904
(e)the publication in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] of a rule or bylaws purporting to have been made in exercise of a power to make rules or bye-laws after previous publication shall be conclusive proof that the rule or by-law has been duly made.
