Section 15 in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
15. Power to make rules.-
(1)The State Government may by notification and after previous publication make rules generally for the purpose of carrying into effect the provisions of this Act.(2)Every rule made under this Act shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or successive sessions aforesaid both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date on which the modification or annulment is notified by the Government in the Official Gazette have effect only in such modified form or be of no effect, as the case may be, so however, that any modification or annulment shall be without prejudice to the validity of anything previously done under such rule.
