21. [ Interpretation of "Magistrate". [As to officers exercising the powers of a Magistrate, see Section 3(2) of the Code of Criminal Procedure.]
- The term "Magistrate" in this Act shall include all Magistrates and other persons exercising the powers of a Magistrate.][* * * * * *] [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, cl. 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 used for the purpose of conveying passengers for hire to or from any place in [the State.] [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, Vol. II).][* * * * * *] [The following words were repealed by Act 10 of 1914 : Words importing singular number shall include the plural number, and words importing the plural number shall include the singular number.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.][22. Extent of Act. - This Act, as amended by subsequent Acts, extends to [the whole of India except [the territories which immediately before the 1st November, 1956, were comprised in Part B States] [Sections 22 and 23 were added by the State-Carriage Act (1861) Amendment Act, 1898 (I of 1898), Section 5. The original Section 22, regarding the commencement of the original Act 16 of 1861, was repealed by the Repealing Act, 1870 (14 of 1870).]; but it shall not apply to carriages ordinarily plying for hire within the limits of any municipality or cantonment or other place in which any law for the regulation of carriages is for the time being in force.]
