(1)The Government may, after previous publication, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following matters, namely:-(a)specifications for lifts;(b)the manner in which erection plans of lifts shall be submitted;(c)the manner in which the lifts may be tested;(d)the form of application for the erection of a lift or a licence for working the same;(e)the terms and conditions subject to which and the form in which the licences may be granted for the working of a lift under section 6;(f)the manner in which and the terms subject to which the lifts shall be worked under section 6;(g)the manner in which notice of accidents shall be given and the form of such notice, and(h)the form of notice to be given under section 8.(3)Every rule made under this section shall be laid, as soon as may be, after it is made before each House of the State Legislature, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the sessions immediately following the session, or successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall, from the date on which the modification or annulment is notified by the Government in the official Gazette, 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 such rule.
