Section 22(3) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session, for a total period of not less than fourteen 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 to be laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides that the rule should not be made, the rule 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.
