Section 22(5) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(5)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made and shall be subject to such modifications as the Legislature may make, during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.] [Sub-section (5) was added by Maharashtra 25 of 1981, Section 3.]
