Section 415(56) in The City of Nagpur Corporation Act, 1948
(56)Vehicles or animals plying for hire. - (a) vehicles or animals kept for plying for hire within the limits of the Corporation, the issue of licences to proprietors or drivers of such vehicles or animals, the prescription of types and specification of vehicles to be licensed and the fixing of fees payable for such licences and the conditions on which they may be granted or revoked;(b)the rates which may be demanded for the hire of any carriage, cart, motor vehicle or other conveyance or animals hired to carry loads or persons, and restriction of the loads which may be carried by any animal or carriage, cart or other conveyance plying for hire, within the limits of the Corporation :Provided that no by-laws made under clause (a) or (b) shall apply to any vehicle to which the Hackeny Carriage Act, 1879, applies in any area where that Act is in force ;Provided further that the operation of any by-law made under the provisions of clause (a) or (b) or of any rules made under the Hackeny Carriage Act, 1879, may, with the sanction of the State Government, be extended to -(i)any railway station;(ii)the whole or any part of any street so far as such street is situate within ten miles of the limits of the Corporation;(iii)the whole or any part of any street leading from the limits of the Corporation to the limits of any municipality, notified area, or cantonment, if the distance between the limits of the Corporation and the boundaries of these authorities does not exceed fifty miles, and the Corporation and the authorities concerned each consent to the extension of such by-laws or rules;
