Section 60 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
60. Power to make regulations.
- The Authority may with the previous approval of the State Government make regulations consistent with Act and the rules made thereunder for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is in the opinion of the Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.
