(2)The power to make rules under sub-section(1) [***] [The words "and sub-section (1A)", inserted by Act 15 of 1922, Section 2, omitted by Act 26 of 1938, Section 8.] is subject to the condition of the rules being made after previous publication:Provided that nothing in this sub-section shall he construed to affect the validity of any rule in force immediately before the commencement of the Indian Ports Act, 1889, and continued by section 2, sub-section (2), of that Act.
