Section 46 in Karnataka Command Areas Development Act, 1980
46. Power to make rules.
(1)The State Government may, after previous publication in the official Gazette, by notification, make rules to carry out all or any of the purposes of this Act.(2)A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both houses of the State Legislature.(3)Every rule made under this Act shall, immediately after it is made be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of thirty days which may be comprised in one session, or two or more successive sessions, and if before the expiration of the sessions in which it is so laid or the session immediately following, both houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, as the case may be, so however that, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.(4)Any person contravening any rule made under this Act for the contravention of which no special penalty is provided shall be punished with imprisonment for a termwhich may extend to one month or with fine which may extend to five hundred rupees or with both :Provided that no prosecution under this sub-section shall be instituted without the previous sanction of the Administrator.
