Factories Act, 1948
115. Publication of rules
130 [(1) All rules made under this Act shall be published in
the Official Gazette, and shall be subject to the condition of previous
publication; and the date to be specified under clause (3) of section 23 of the
General Clauses Act, 1897 (10 of 1897), shall be not less than 131[forty-five
days] from the date on which the draft of the proposed rule was published.
13 [(2) Every rule made by the State Government under this
Act shall be laid, as soon as may be after it is made, before the State
Legislature.]