Section 11 in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
11. Power to make rules:-
(1)The State Government may make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)The form of application for permission;(b)the manner in which, and the period within which, the application for permission has to be made ;(c)the fees to be paid on every application for permission(3)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(4)Every rule made under this Act shall, as soon as possible after it is made be placed on the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
