Section 14 in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
14. Power to make rules
(1)The Government may, by notification in the Andhra Pradesh Gazette, make rules for carrying out the purposes of this Act.(2)Every rule made under this section shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.Section 15. Other laws not affectedThe provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.
