Section 15(3) in Himachal Pradesh Electricity (Duty) Act, 2009
(3)Every rule made under this section, shall be laid, as soon as may be after it is made, before the State Legislative Assembly while it is in session for a total period of not less than ten days which may be comprised in one session or two or more successive session, and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agrees in making any modification in the rule or the House agrees 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.
