(6)The power of making, altering or rescinding rules under this section shall be subject to the condition of the rules being made, altered or rescission after previous publication and every rule made or alteration or resending of a rule made under this section shall be published in the Official Gazette, and in the locality affected thereby affixing copies thereof in conspicuous places near to the building, structure work or place, as the case may be, to which the same specially relates or by proclaiming the same by the beating of drum or by advertising the same in such local newspapers in English or in the local language, as the authority making, altering or rescinding the rule may deem fit or by any two or more of these means or by any other means it may think suitable:Provided that any such rules may be made, altered or rescinded without previous publication if [the Commissioner, the District Magistrate or as the case may be, the District Superintendent] [These words were substituted for the words 'the Commissioner or the District Magistrate' by Gujarat 16 of 1978, section 9 (c).], as the case may be, is satisfied that circumstances exist which render it necessary that such rules or alterations therein or rescission thereof should be brought into force at once.
