Section 17 in Punjab Dairy Development Board Act, 2000
17. Power to make rules.
(1)The State -Government may, by notification in the official Gazette, make rules, carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the submission of report under sub-section (7) of section 3;(b)the manner of collection of cess and the person or officer to whom it is to be paid; and(c)any other matter which ell is to be or may be prescribed bed.(3)Every rule made under this sect ion, shall be laid as soon as may be, after it is made, before the House of tile State Legislature while it is in session for P total period of ten days, which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid the House agrees in making any modification in the rule, or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified from or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted 10 be done under that rule.
