Section 13(2) in The Punjab Dramatic Performances Act, 1964
(2)Every rule made under this section shall be laid as soon as may be after it is made before [the House] [Vide Adaptation of Laws Order, 1968.] of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session, in which it is so laid or the session immediately following, [the House] [Vide Adaptation of Laws Order, 1968.] agree in making any modification in the rule or [the House] [Vide Adaptation of Laws Order, 1968.] 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 modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
