24. By-laws by Corporation; The grantees may make certain regulations. -
The Corporation in special general meeting may subject to confirmation thereof by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.], from time to time make such regulation as to the rate of speed, number of passengers and mode of use of the tramways as the convenience and safety of the public may require, and as are not inconsistent with this Act.The grantees may make certain regulations.-The grantees may, subject to confirmation as aforesaid, from time to time make such regulations-for preventing the commission of any nuisance in or upon any carriage, or in or against any premises belonging to them, andfor regulating the travelling in or upon any carriage belonging to them, as are inconsistent with this Act.Notice of the making of any such [regulations] [Word substituted by Bengal Act 16 of 1946.] shall be published by the Corporation in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.].
