Section 36(4) in The Maharashtra Public Conveyance Act, 1920
(4)When this Act or any portion thereof is extended to any area the powers of fixing fees and of appointing [and abolishing] [These words were inserted by Bombay 7 of 1928, Section 12(c).] stands and of making rules shall be exercised subject to the approval of the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] [* * *] [The words 'or the Commissioner of the division, as the case may be' were deleted by Bombay 28 of 1950, Schedule.] [* * * *] [Sub-section (5), which was substituted for the original sub-section (5) by Section 2 of Bombay 11 of 1924, was omitted by Bombay 7 of 1928.].
