The Motor Vehicles Act, 1988
212. Publication,
commencement and lying of rules and notifications.
- The power to make rules
under this Act is subject to the condition of the rules being made after
previous publication.
- All rules made under this
Act shall be published in the Official Gazette, and shall unless some later date
is appointed, come into force on the date of such publication.
- Every rule made by any State
Government shall be laid, as soon as may be after it is made before the State
Legislature.
- Every rule made
by the Central Government under this Act, every scheme made by
the Central Government under sub-section (1) of section 75 and sub-section
(1) of section 163 and every notification issued by the Central Government
under sub-section (4) of section 41, sub-section (1) of section 58,
sub-section (1) of section 59, the proviso to sub-section (1)
of section 112 and sub-section (4) of section 213 shall
be laid, as soon as may be after it is made, 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, scheme
or notification or both Houses agree that the rule or scheme should
not be made or the notification should not be issued, the rule, scheme 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, scheme or
notification.
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