23. [ Power to [State] Government to exempt. [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 The original Section 22, regarding the commencement of the original Act 16 of 1861, was repealed by the Repealing Act, 1870 (14 of 1870).]
- The [State] Government may, by notification in the Official Gazette, exempt any carriages or class of carriages from all or any of the provisions of this Act.]
