- The State Government concerned may, by notification in the Official Gazette, apply this Act to any municipalities in Uttar Pradesh, Punjab, Madhya Pradesh, Assam, Ajmer or Coorg.Power of Committees to make rules. - When this Act has been so applied to any municipality, the committee of such municipality may, from time to time, make rules for the regulation and control of hackney-carriages within the limits of such municipality, in the manner in which under the law for the time being in force, it makes rules or bye-laws for the regulation and control of other matters within such limits.Confirmation and publication of rules. - Every rule made under this section shall, when confirmed by the Commissioner and published for such time and in such manner as the Commissioner may, from time to time, prescribe, have the force of law.Power of Commissioner to rescind rules. - Provided that the Commissioner may, at any time, rescind any such rules.
