150. Conditions precedent to the making of rules under sections 95, 148 or 149.
- The power to make rules under section 95, section 148 or section 149 shall be subject to the condition of the rules being made after previous publication, and to the following further conditions, namely, -(a)a draft of the rules shall be published by notification and in local newspapers;(b)such draft shall not be further proceeded with until after the expiration of a period of one month from such publication or such longer period as the State Government or (in the case of rules made under section 149) the Board may appoint;(c)for one month at least during such period, a printed copy of such draft shall be kept at the Board's office for public inspection and every person shall be permitted at any reasonable time to peruse the same, free of charge;(d)printed copies of such draft shall be supplied to any person requiring the same, on payment of a fee of [one rupee] [Words substituted for the words 'two annas' by W.B. Act 43 of 1983.] for each copy.
