Section 35 in The Gujarat Public Conveyances Act, 1920
35. Rules.
- [(1) The Commissioner of Police, subject to the condition of previous publication, may make rules not inconsistent with this Act,-(a)fixing the sum to be paid towards the cost of an inscription under subsection (2) of Section 6;(b)generally for the regulation of public conveyances.](2)Such rules shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government. Gazette' by the Adaptation of Indian Laws Order in Council.].(3)[ Such rules may provide that a contravention thereof shall be punishable with fine which may extend to thirty rupees.] [Sub-section (3) was inserted by Bombay 7 ol 1928, Section 11 (b).]
