Section 3(4) in Central Provinces and Berar Highway Act, 1936
(4)All rules 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] [Substituted by M. P. Act No. 4 of 1954.].The State Government shall give [both Houses] [Substituted by M. P. Act No. 4 of 1954.] an opportunity of discussing them and shall take into consideration any resolution concerning the same [in which both the Houses concur] [Substituted by A. O., of 1956.] before finally publishing them in the Official Gazette.
