- Rules shall not be passed until the same have been published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.] for a period of six weeks, and after that time the rules shall be published as passed, with such alterations (if any) as to the [State] [Substituted by A.L.O. for 'Provincial'.] Government shall deem fit.The rule so published as passed shall not have effect until the expiration of two weeks after such last publication; and all rules so published shall, until the same be repealed or altered, be of like effect as if they were inserted in this Act.Copies of all rules, [in the Hindi Language in Devanagri Script] [Substituted by Act 27 of 1954.], shall be exhibited to public view at every place where toll is collected.
