(1)This Act may be called the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973] Traffic Control Act, 1960.(2)It applies to the whole of the [State of Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.].(3)(i)It shall come into force on such [date] [Act came into force on 15.8.1979 vide notification No. HD 53 TMR 76 dated 2.8.1979.] as the State Government may, by notification, appoint.(ii)If in any area, the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] Public Conveyances Act, 1959, is in force, the provisions of Chapter IV of this Act and the rules made thereunder, corresponding to the provisions of the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] Public Conveyances Act, 1959, and the rules made thereunder, shall not apply to such area, and save as aforesaid the provisions of this Act shall have effect in such area.
