Section 71 in Telangana Shops and Establishments Act, 1988
71. Power to make rules.
(1)The Government may, by notification, make rules for carrying out the purposes of this Act.(2)In making a rule under sub-section (1), the Government may provide that a contravention there of shall be punishable with fine which may extend to fifty rupees.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication.(4)Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State if it is in session and if it 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 expiration of the session in which it is so laid or the session immediately following the LegIslature agrees in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification on or annulment is notified 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 anything previously done under that rule.
