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State of West Bengal - Section

Section 12 in The Canals Act, 1864

12. Publication of such rules. -

Rules shall not be passed until the same shall have been published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] for a period of six weeks, and after that time the rules shall be published as passed, with such alterations (if any) as to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall seem fit.The rules so published as passed shall not have effect until the expiration of two weeks after such last publication; and all rules so published shall, until the same be repealed or altered, be of like effect as if they were inserted in this Act.Copies of all rules, in the English, Urdu and Bengali languages, shall be exhibited to public view at every place where toll is collected.