Section 34(3) in Sikkim Prohibition of Beggary Act, 2004
(3)Every rule made under this section shall, immediately after it is made be laid before the State Legislature if it is in session and if it is not in session. in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification in the rule or in the annulment of the rule, the rule shall, thereafter, have effect only in such modified form or shall stand annulled as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done under that rule.
