Section 461A(2) in The Mumbai Municipal Corporation Act, 1888
(2)In particular, and without prejudice to the generality of the foregoing power such bye-laws may provide for the following matters, namely:-(a)the rate of speed to be observed in travelling upon the tramways of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(b)the distances at which carriages using the said tramways shall be allowed to follow one after the other;(c)the stopping of carriages using the said tramways;(d)the hours at which such carriages carrying goods shall run on the tramways;(e)the prevention of the commission of any nuisance in or upon any vehicle of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] used for the conveyance of the public or in or against any premises of the undertaking;(f)generally for regulating the travelling in or upon vehicles of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] used for the conveyance of passengers; and(g)the observance by municipal officers and servants appointed in connection with the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] of sobriety, courtesy and special vigilance to prevent danger to persons or vehicles using the street.
