Section 8 in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013
8. Power to make rules.—
(1)The State 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 rule may provide for any matter which is required to be, or may be, prescribed.(3)Every rule and notification made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of fifteen days which may be comprised in one session or two or more successive sessions, and if, before the expiry of session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in such rule or notification or the State Legislature agrees that the rule or notification should not be made, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be so, however that such modification or amendment shall be without prejudice to the validity anything previously done under that rule or notification.
