Section 23 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Act, 2010
23. Power to make rules.
(1)The government, may by notification, make rules for carrying out the purpose of this Act.(2)Every rule made under the Act shall immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date of which 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.
