Section 8 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
8. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the form in which, the time within which and the manner in which an application under section 3 may be made;(b)the fees to be paid in respect of an application under section 3;(c)any other matter which may be prescribed.(3)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day shall come into force on the day on which they are so published.(4)Every rule made under this Act, shall, as soon as possible after it is made, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or the Assembly decides 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.
