Section 21(5) in The Punjab General Clauses Act, 1898
(5)the publication in the [Official Gazette] [Substituted for the words 'Gazette' by the Adaptation of Laws Order, 1937.] of a rule or bye-law purporting to have been made in exercise of a power to make rules or bye-laws after previous publication shall be conclusive proof that the rules or bye-laws have been duly made.
