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Petroleum Act, 1934 29. Provisions relating to rules (1) In making any rules under this Act, the Central Government may- (a) provide for any matter ancillary to such rules for which in 13[its] opinion provision is necessary to protect the public from danger arising from the import, transport, storage, production, refining or blending of petroleum, and (b) make special provision for the special circumstances of any State or place. (2) Every power to make rules conferred by this Act is subject to the condition of previous publication. (3) All rules made under this Act shall be published in the Official Gazette 41[***]. 42[(4) 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 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, 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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