(2)The [State Government] [Substituted by the A. O. 1937, for " G.G. in C."] shall not fix any minimum rate under clause (a) or clause (c) of sub-section (1) in respect of any class of passengers or description of goods carried on any system of water-ways, or stretch of waterway, or on the run between any two stations on an inland waterway, unless it is satisfied that the rates charged on any inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] or group of such vessels in respect of such passengers or goods have been reduced to such an extent as to disclose an intention to force any other inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] or group of such vessels to cease from carrying such passengers or goods.
