Section 479 in The Delhi Municipal Corporation Act, 1957
479. Supplemental provisions respecting rules.
(1)Any rule which the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] is empowered to make under this Act may provide that any contravention thereof shall be punishable with fine which may extend to one hundred rupees.(2)[] [Substituted by Act 67 of 1993, section 119, for sub-section (2) (w.e.f. 1-10-1993).] [ Every rule made under clause (8) of section 22 and section 31] [Substituted by Delhi Act 12 of 2011, section 17(a), for "Every rule made under this Act, every notification issued under sub-section (2) of secton 3A and sub-section (2) of section 52 and bye-laws made by the Central Government under section 349A" (w.e.f. 13-1-2012).] shall be laid as soon as may be after it is made or issued before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule, bye-law or notification or both Houses agree that the rule, bye-law or notification should not be made or issued, the rule, bye-law or notification shall thereafter have effect only in such modified form 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 under that rule, bye-law or notification.](3)[] [Inserted by Delhi Act 12 of 2011, section 17(b) (w.e.f. 13-1-2012). ] Every rule made under this Act, except rules made under section 22(8) and section 31 of this Act, every notification issued under sub-section (2) of section 3A and sub-section (2) of section 52 and bye-law made by the Government under section 349A shall be laid, as soon as may be after i 's made or issued, before the Legislative Assembly of Delhi, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, 4nd if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rule, bye-laws or notification or the Legislative Assembly agrees that the rule or bye-laws or notification should not be made or issued, the rule or bye-laws or notification shall thereafter have effect only in such modified form 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 under that rule or bye-law or notification.]
