Section 14(1) in Tamil Nadu Places of Public Resort Act, 1888
(1)The [State Government] [The words 'Provincial Government' were substituted for the word ' Governor-in-council by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, at any time after the passing of this Act, and from time to time, make rules consistent with this Act, for carrying out the purposes thereof, and may amend or cancel the same. All such rules shall be published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and shall come into force on the day on which they are so published or on such later date as may be specified in the notification publishing them.
