Section 24(3) in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
(3)Every rule, scheme and bye-law made under this Act shall be laid, as soon as may be after it is so made before the House of the State Legislature, while it is in session, for a period of not less than fourteen days, which may comprise in one session or in two successive sessions and, if before the expiry of the session in which it is so laid or of the session immediately following, the House of the State Legislature makes any modification in such rule or scheme or bye-law or resolves that the rule or scheme or bye-law should not be made, the rule or scheme or bye-law shall thereafter have effect only in such modified from 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 previosuly done under that rule or scheme or bye-law.
