Section 17 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
17. Power to make rules.
(1)The Government may, by notification published in the official Gazette, make rules for carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)prescription of the form for forwarding a police report under sub-section (1) of Section 9 to the Magistrate empowered to take cognizance of the offence on a police report;(b)any other matter which is required to be, or may be, prescribed.(3)Every rule made by the Government under this Act, shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi, 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 immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees 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.
