Section 28 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
28. Power to make rules.
- [****](2)[****](3)The rules made under this section shall come into force from a date to be appointed by the State Government.(4)All such rules shall be laid before the State Legislature when it meets immediately after their enforcement and shall be subject to such omissions, alterations and additions as the Legislature may make.
