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Multimodal Transportation of Goods Act, 1993 30. Power to make rules (1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provision of this Act. (2) In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:- (a) the forms in which applications shall be made under section 4; (b) the period within which appeal shall be preferred under sub-section (1) of section 6; (c) the form in which an appeal shall be preferred under section 6 and the amount of fee payable in respect of such appeal; (d) dangerous goods for the purpose of section 21; (e) any other matter which is to be, or may be, prescribed. (3) Every rule made under this Act 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 on 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 or both Houses agree that the rule should not be made, the rule 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.    |
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