Section 18(4) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(4)The power to make rules conferred by this section shall, except on the first occasion of the exercise thereof, be subject to the condition of the rules being made after previous publication for a period of not less than one month;Provided that any such rule may be made without previous publication if the State Government considers that it should be brought in force at once.
