Section 37 in The Karnataka Animal Diseases (Control) Act, 1961
37. Rules and Notifications to be laid before the State Legislature.
All rules made under section 36 and all notifications issued under section 5 shall be laid as soon as may be after they are made or issued before each House of the State Legislature while it is in session for a total period of thirty days, which may be comprised in one session or in two or more sessions and, if before the expiry of the said period either House of the State Legislature makes any modification in the rules or notifications or directs that any rule or notification shall not have effect and if the modification or direction is agreed to by the other House, the rules or notifications, as the case may be, shall, thereafter, have effect only in such modified form or be of no effect, as the case may be.
