20A. [ Power to make rules. [This section was added by the Stage-Carriages Act, 1961 Amendment Act, 1898 (I of 1898), Section 4.]
(1)The [State] Government may, by notification in the Official Gazette, make rules to carry out the purposes and objects of this Act in the territories under its administration or any part of the said territories.(2)In particular and without prejudice to the generality of the foregoing power, such rules may -(a)prescribe forms for licenses under this Act, the sums payable for the same and the conditions on which they may be granted, and the cases in which they may be revoked;(b)provide for the inspection of stage-carriages, and of the animals employed in drawing them; and(c)regulate the number and length of the stages for which animals may be driven in stage-carriages, and the manner in which they shall be harnessed and yoked.(3)In making any rule under this section the [State] Government may direct that a breach thereof shall be punishable with fine which may extend to one hundred rupees.]
