Section 16 in The Drugs And Magic Remedies (Objectionable Advertisements) Act, 1954
16. Power to make rules.—
(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may—(a)specify any disease, disorder or condition to which the provisions of section 3 shall apply;(b)prescribe the manner in which advertisements of articles or things referred to in clause (c) of section 14 may be sent confidentially.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each of 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 if before the expiry of the session in which it is so laid or the successive sessions aforesaid, 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.
