Section 22(3) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter, have effect only in such modified form or be of no effect, 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.(The above translation of the PÀ£ÁðlPÀ PÀqÀ®Ä «ÄãÀÄUÁjPÉ («¤AiÀĪÀÄ£À) C¢ü¤AiÀĪÀÄ, 1986. was published in Part IV-2B of the official Gazette dated 24-1-1987 as No. 66 under clause (3) of Article 348 of the Constitution of India.)NotificationBangalore dated 18th August 1986 [No. AAH 161 SFM 81]. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Marine Fishing Regulation Act, 1986 (Karnataka Act 24 of 1986), the Government of Karnataka hereby notify that the eighteenth day of August 1986 as the day on which the said Act shall come into force.
