Section 10(4) in Rajasthan Cinemas (Regulation) Act, 1952
(4)All rules made under this section shall be laid, as soon as may be after they are so made, before the Hose of the State Legislature, while it is in section or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such 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 or any thing previously done thereunder.] [Renumbered and Inserted vide section 2 of Rajasthan Act. No. 14 of 1966, published in Rajasthan Gazetted, IV-A, Exttraordinary. Dated 12.5.66.]
