Section 13(3) in U.P. Cinemas (Regulation) Act, 1955
(3)[ All rules made under this Act shall, as soon as may be after they are made be laid before each House of the State Legislature while it is in session for a total person of thirty days extending in its one session or more than one successive sessions, and shall unless some later date is appointed, take effect form the date of their publication in the official Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of any things previously done thereunder].
