Section 42(3) in The West Bengal Premises Tenancy Act, 1956.
(3)All rules made under this Act shall, as soon as may be after they have come into force, be laid before the State Legislature.[The First Schedule] ['The SCHEDULE' renumbered as 'THE FIRST SCHEDULE' and 'THE SECOND SCHEDULE' inserted by W.B. Act 52 of 1976.](See section 20.)
