Section 22 in The Bombay General Clauses Act, 1904
22. Making of rules or by-laws and issuing of orders between publication and commencement of Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- Where, by any Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], which is not to come into operation on [the passing thereof] [The words 'the passing thereof' were substituted for the words 'the day on which it is first published in the Bombay Government Gazette after having received the assent of the Governor-General and 'the Act has been published as aforesaid', respectively by the Adaptation of Indian Laws Order in Council.], a power is conferred to make rules or bylaws, or to issue orders with respect to the application of the Act, or with respect to the establishment of any Court or office, or the appointment of any Judge or officer thereunder, or with respect to the person by whom, or the time when, or the place where, or the manner in which, or the fees for which anything is to be done under the Act, then that power may be exercised at any time after [the passing thereof] [The words 'the passing thereof' were substituted for the words 'the day on which it is first published in the Bombay Government Gazette after having received the assent of the Governor-General and 'the Act has been published as aforesaid', respectively by the Adaptation of Indian Laws Order in Council.], but rules, by-laws or orders so made or issued shall not take effect till the commencement of the Act.
