(2)A local authority may, from time to time, with the previous sanction of the [Government] [Substituted 'Local Government' by the A.O. 1937.], make rules consistent with this Act and with the order and any rules made by the [Government] [Substituted 'Local Government' by the A.O. 1937.] under this Act, for regulating -(a)the rate of speed to be observed in travelling upon a tramway within the circle of the local authority;(b)the use of animal power on the tramway;(c)the distances at which carriages using the tramway are to be allowed to follow one after the other;(d)the stopping of carriages using the tramway, and the notice to be given to the public of their approach;(e)the manner in which carriages using the tramway after sunset and before sunrise are to be lighted;(f)the traffic on roads along or across which the tramway is laid;(g)the number of passengers which may be carried in any carriage;(h)the licensing and control of drivers, conductors and other persons having charge of the carriages of the promoter or lessee or a licensee; and(i)generally, the mode of use of the tramway.[* * * * *] [Proviso omitted by the A. O. 1950.]
