- The term "Magistrate" in this Act shall include all Magistrates and [other persons exercising the powers of a Magistrate.] [As to officers exercising the powers of a Magistrate, see Section 3(2) of the Code of Criminal Procedure.][* * * * * *] [The definition of British India was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937. For the definition, see the General Clauses Act, 1897, clause 7.][Act applicable to all animals used for drawing carriages. - All expressions and provisions which in this Act are applied to horses shall also apply to all other animals employed in drawing any carriage [ordinarily] [This paragraphs was substituted for the old paragraph by the Stage-Carriages Act (1861) Amendment Act, 1876 (16 of 1876), Section I (Printed unrepealed Central Acts, Volume II).] used for the purpose of conveying passengers for hire to or from any place in [the State.] [Substituted for the words 'the Provinces' by the Adaptation of Laws Order, 1950. [The words 'the Provinces' had been substituted for the words 'British India' by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948].][* * * * * *] [The following words were repealed by Act 10 of 1914 : Words importing singular number shall include the plural number, and words importing the plural number shall include the singular number. Words importing masculine gender shall include the feminine.]
