Section 21 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
21. Power to make rules.
(1)The State Government may, by notification, make rules consistent with this Act for carrying out 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 the Legislative Assembly while it is in session, for a total period of not less than ten days which may be comprised in one session or in two or more successive sessions and if before expiry of the sessions in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides 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, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
