Section 215(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government may, by notification in the Official Gazette, direct that the provisions herein relating to public cart stands shall apply to such local areas as may be specified therein; and thereafter, unless due cause is shown to the contrary to the satisfaction of the State Government the provisions aforesaid shall from a date specified in the notification apply to such local areas accordingly.
