(1A)The power to make rules or orders under clauses (w), (wa) and (x) of sub-section (1) shall in the first instance have effect only in relation to the Bombay area of the State of Maharashtra; but the State Government may by notification in the Official Gazette provide that such power under any or all of those clauses, shall also have effect, from such date as may be specified in the notification, in any other area of the State.
