Section 5(4) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(4)All rules made under this section shall be subject to the condition of previous publication. A copy of the draft of the proposed rules shall be laid [before each of the Houses of the State Legislature] [The words 'before each of the Houses of the State Legislature' were substituted for the words 'on the table of the Legislative Assembly of the State' by the Bombay (Vidharbha Region) Adaptation of Laws Order, 1956.], The State Government shall give [both the Houses] [The words 'both the Houses' were substituted for the words 'the Assembly' by the Bombay (Vidarbha Region) Adaptation of Laws Order, 1956.] an opportunity of discussing them and shall take into consideration any resolution concerning the same [in which both the Houses concur] [These words were substituted-for the words 'which may be passed by the Assembly' by the Bombay (Vidarbha Region) Adaptation of Laws Order, 1956.] before finally publishing them in the Official Gazette.
