(3)[ All rules made under this section shall be laid before the Legislative Assembly as soon as possible, after they are made for a total period of eleven days which may be comprised in one or more sessions and shall be subject to such modifications as the Assembly may make during the said period:] [Substituted vide Orissa Act No. 21 of 1992.]Provided that no rule with respect to rates as specified in Section 20 shall be deemed to have been made until the expiry of the said period.
