Section 1(3) in The Calcutta Hackney-Carriage Act, 1919
(3)It shall apply in the first instance only to Calcutta :[Provided that nothing in this Act shall apply in Calcutta to any type of vehicle the driving or use of which has been prohibited with the previous sanction of the] [Proviso added by W.B. Act. 36 of 1948.] [State] [Word substituted by the Adaptation of Laws Order, 1950.] Government by the Commissioner of Police under section 61A of the Calcutta Police Act, 1866, and section 38A of the Calcutta Suburban Police Act, 1866.Explanation. - In this proviso, -
