Section 63(1) in Maharashtra Industrial Development Act, 1961
(1)The State Government, after consultation with the Corporation in regard to matters concerning it, may be notification in the Official Gazette, make rules to carry out the purposes of this Act:Provided that, consultation with the Corporation shall not be necessary on the first occasion of the making of rules under this section, but the State Government shall take into consideration any suggestion which the Corporation may make it relation to the amendment of such rules after they are made.
