Section 26(3) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(3)Every rule made by the Government under this Act shall be laid, as soonas may be after it is made, before the House of the Legislative Assembly of theNational Capital Territory of Delhi while it is in session for a total period of thirtydays which may be comprised in one session or in two or more successivesessions and if, before the expiry of the session immediately following thesession or the successive sessions aforesaid, the House of the LegislativeAssembly agrees in making any modification in the rules or the house agreesthat the rule should not be made, the rule shall thereafter have effect only in suchmodified form or be of non effect, as the case may be; so however, that any suchmodification or annulment shall be without prejudice to the validity of anythingpreviously done under that rule.
