139. Conditions precedent to the making of rules under sections 86, 137 or 138. -
The power to make rules under section 86, section 137 or section 138 is subject to the condition of the rules being made after previous publication, and to the following further conditions, namely, -(a)a draft of the rules shall be published by notification and in local newspapers;(b)such draft shall not be further proceeded with until after the expiration of a period of one month from such publication, or such longer period as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] or (in the case of rules made under section 138) the Board may appoint;(c)for one month at least during such period, a printed copy of such draft shall be kept at the Boards office for public inspection, and every person shall be permitted at any reasonable time to peruse the same, free of charge;(d)printed copies of such draft shall be delivered to any person requiring the same, on payment of a fee of two annas for each copy.
