Section 19(3) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(3)All rules made under this Chapter shall as soon as may be after they are made be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days, comprised in its one session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modification or annulments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
