Section 16 in Telangana Motor Vehicles Taxation Act, 1963
16. Power to make rules.
(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)Any rule made under sub-section (1) may provide that a breach thereof shall be punishable with fine which may extend to fifty rupees.(3)Every rule made under this section shall, immediately after it is made; be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall thereafter have effect only in such modified form or stand annulled, 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.
