Section 32(i) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(i)any rules, orders and schemes made or framed in exercise of the executive power by the State Government which are inconsistent with the provisions of this Act, save as expressly provided in this Act, shall stand repealed and on such repeal, provisions of Section 6 of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply as if the rules, orders and schemes so repealed were provisions of a Rajasthan Act;
