Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 12 in Bengal Canals Act, 1864

12. Publication of such rules.

- Rules shall not be passed until the same shall have been published in the official Gazette 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 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until the expiration of two weeks after such last publication; and all rules so published shall, until the same be repealed or altered be of like effect as if they were inserted in this Act.Copies of all rules, in the Hindi language in Devanagri Script, shall be exhibited to public view at every place where toll is collected.