Section 75(3) in The United Provinces Private Forests Act, 1948
(3)(a)The power to make rules under this section shall be subject to the condition of their being made after previous publication.(b)All rules made under this section shall be published in the official Gazette and they shall, unless a different date has been specified, come into force from the date of notification.(c)All rules made under this section shall, as soon as possible, be laid before the U.P. Legislative Assembly but with a clear notice of not less than 14 days, and the Legislative Assembly may, modify the rules, during the session in which they have been placed before it.
