(4)Every rule promulgated under the authority of clause (1) of sub-section (1) shall if made in relation to [any area which is not under the charge of a Commissioner] [These words were substituted for the words 'any area outside Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.], be forthwith [reported to [such authority as the State Government may appoint in this behalf] [These words were substituted for the words beginning with the words 'reported to' and ending with the words 'in this behalf by Bombay 8 of 1958, section 3, Schedule.] and the State Government].
