Section 41(3) in The Bombay Weights and Measures Act, 1932
(3)The powers to make rules under this section shall be subject to the condition of previous publication in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.],[Any rules made by the [State] [The words 'any rules made by the Provincial Government' were substituted for the words 'The rules made' by the Adaptation of Indian Laws Order in Council.] Government] under this section shall be laid [before each [House] [These words were substituted words 'on the table of the Bombay Legislative Council' by the Adaptation of Indian Laws Orders in Council.] of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] legislature] for not less than one month previous to the next session thereof and shall be liable to be rescinded or modified by a resolution [in which both [Houses] [These words were substituted for the words 'of the said Council' by the Adaptation of Indian Laws Order in Council.] concur]. If any rule is modified, the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may accept the modification and republish the rule accordingly, or may rescind the rule.
