Section 4D in Destructive Insects and Pests Act, 1914
4D. [ Power of Central Government to make rules.- [Inserted by the Act 06 of 1938, section 5]
[(1)] The Central Government may, by notification in the Official Gazette make rules prescribing the nature of the documents which shall accompany any article or insect the export or transport whereof is subject to conditions imposed under section 4A, or which shall be held by the consignor or consignee thereof, the authorities which may issue such documents and the manner in which the documents shall be employed:[* * * * * * *] [Proviso omitted by Act 04 of 1986, section 2](2)[ Every rule made by the Central Government under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and of before the expiry of the session immediately following the session or successive sessions aforeside, both Houses agree in making any modification in the rule or both Houses agree 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.] [Inserted by Act 04 of 1986, section 2]
