Section 18 in The Maharashtra Public Conveyance Act, 1920
18. Rates of fares.
- The Commissioner of Public shall, subject to the conditions of previous publication and the previous sanction of the [ [State] [The wards 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order In Council.] Government], fix the legal rates of fares for public conveyances.
