Section 2 in The Calcutta Hackney-Carriage Act, 1919
2. Further provisions as to extent. -
The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by notification, -(a)extend this Act, or any portion thereof, to any other town or local area; or(b)exclude from, or include in, Calcutta, or any other town or local area to which this Act is extended under clause (a), any local area in the vicinity of the same and defined in the notification ;Provided that no notification under this section shall be published in respect of any area included in a Military Cantonment without the previous sanction of the [Central Government :] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.]Provided also that, before finally publishing any notification under this section the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall publish a draft of the same in such manner as [it] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may think fit, and any ratepayer or inhabitant of the area affected by such draft may, if he objects to the draft, submit his objection in writing to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] within six weeks from its publication and the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall take such objection into consideration.
