Section 2(a) in The Maharashtra Public Conveyance Act, 1920
(a)[ "Commissioner of Police" means - [Clause (a) was substituted for the original by Bombay 56 of 1959, Section 3, Schedule.](i)the Commissioner of Police for Greater Bombay, and(ii)where the rest of the Act or any portion thereof has been extended to any other area and a Commissioner of Police has been appointed for that area, the Commissioner of Police for that area:
