Section 18 in Assam Prohibition of Smoking and Non-Smokers' Health Protection Act, 1999
18. Power to make rules.
(1)The Government may make rule to provide for or regulate any matter in respect of which this Act makes no provision or makes insufficient provision and provision is, in its opinion, necessary.(2)Any rule made by the Government shall be subject to previous publication thereof in the Official Gazette.(3)Every rule made by the Government under this Act shall be laid, as soon as may be, after it is made, before the Assam Legislative Assembly while it is in session for a total period of thirty days which may be comprised in one session or more successive sessions. The State Legislature may agree that there should be modification in the rule or that the rule should not be made. In that case the rules shall have effect only in such modified form or be of no effect, as the case may be. Any such modification or annulment shall, however, be without prejudice to the validity of anything previously done under that rules.
