458. Provisions with respect to rules and regulations. -
(1)All rules and regulations made under this Act shall be published in the Official Gazette.(2)In making a rule or regulation under this Act, the Central Government may direct that a breach thereof shall be punishable-(a)in the case of a rule made under [section 331 or section 344-I] with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both;(b)in the case of any other rule or regulation made under any other provision of this Act, with fine which may extend to one thousand rupees;and in either case if the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first during which the breach continues.(3)[ Every rule or regulation made under this Act shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in ] [Substituted by Act 21 of 1966, Section 37, for sub-Section (3) (w.e.f. 28.5.1966).][two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [ Substituted by Act 69 of 1976, Section 26, for certain words (w.e.f. 1.12.1976).][, both Houses agree in making any modification in the rule or the regulations, or both Houses agree that that rule or regulation should not be made, the rule or regulation shall, thereafter, 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 the validity of anything previously done under that rule or regulation.] [Substituted by Act 21 of 1966, Section 37, for sub-Section (3) (w.e.f. 28.5.1966).]
