Section 33(3) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(3)Every rule made under this section shall be laid as soon as may be after it is made,before the Legislative Assembly of the National Capital Territory of Delhi, while it is insession for a total period of thirty days which may be comprised in one session or in twosuccessive sessions, and if, before the expiry of the session immediately following, thesession or the successive sessions aforesaid, the Assembly agrees in making anymodification in the rule or agrees that the rule should not be made, the rule shallthereafter have effect only in such modified form or be of no effect as the case may be,so, however, that any such modification or annulment shall be without prejudice to thevalidity of anything previously done under that rule.
