Section 36(2) in The Gujarat Public Conveyances Act, 1920
(2)Where this act or any portion thereof is extended to any such area the [State Government] [These words were substituted for the 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * * * * *] [The words 'or the Commissioner of the division, as the case may be' were deleted, by Gujarat 15 of 1964, Section 4, Schedule.]-(a)shall [where no Commissioner of Police has been appointed] [These words were inserted by Bombay 56 of 1959, Section 3, Schedule.] by notification appoint some person to perform the functions assigned by this Act to the Commissioner of Police, and(b)may by notification direct that any particular Magistrate or classes of Magistrates shall exercise jurisdiction under this Act, and(c)[ may by notification direct that any class of vehicles shall be exempt from all or any of the provisions of this Act] [Clause (c) was substituted for the original clause by Bombay 7 of 1928, Section 12 (a).],
