Section 99(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)During the period between the commencement of this Act and [September 30, 1978] [Substituted by U.P. Act No. 28 of 1978 and shall be deemed always to have been substituted.] any rule, regulation or bye-law may be made under Section 96, Section 97 or Section 98, as the case may be, with retrospective effect to a date not earlier than May 20,1975.
