Section 20 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
20. Power to make rules.
(1)The Government may subject to the condition of previous publication, make rules for the purposes of carrying out of the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following mattes, namely-(a)prescribing the procedure and safeguards to be complied with for placing or permitting to be placed any bio-degradable or non-biodegradable garbage in any public place or in a place open to public view-Section 4(2);(b)prescription of the form of application for seeking authorization and the fee payable with the application for the grant of authorization Section 8(1);(c)provide for the delegation of the powers and functions conferred by this Act on the Government to subordinate officers or authorities Section 17;(d)provide for the delegation of the powers and functions regarding compounding of offences by the Government to subordinate officers or authorities-Section 14;(e)the matters which are to be and may be prescribed under this Act.(3)Every rule made by the Government under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of the National Capital Territory of Delhi, while it is in session, for a total period of thirty days which may be comprised in one session or in tow or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House of the Legislative Assembly agrees in making any modification in the rules or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
