Section 46(1) in The Bombay Court of Wards Act, 1905
(1)The [ [State] [The words 'Provincial Government 'were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification 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.], make rules to carry out the purposes and objects of this Act.
