Section 36 in The Gujarat Public Conveyances Act, 1920
36. Extension of Act.
(1)The [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * * *] [The words 'or the Commissioner of a division' were deleted by Bombay 28 of 1950, Schedule] may by notification 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.] extend this Act or any specified provisions thereof to any area within [its] [This word was substituted for the word 'his' by Gujarat 15 of 1964, Section 4, Schedule] [* * *] [The words 'or his' were deleted by Bombay 28 of 1950, Schedule] jurisdiction from a date to be stated in such notification.(2)Where this act or any portion thereof is extended to any such area the [State Government] [These words were substituted for the 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * * * * *] [The words 'or the Commissioner of the division, as the case may be' were deleted, by Gujarat 15 of 1964, Section 4, Schedule.]-(a)shall [where no Commissioner of Police has been appointed] [These words were inserted by Bombay 56 of 1959, Section 3, Schedule.] by notification appoint some person to perform the functions assigned by this Act to the Commissioner of Police, and(b)may by notification direct that any particular Magistrate or classes of Magistrates shall exercise jurisdiction under this Act, and(c)[ may by notification direct that any class of vehicles shall be exempt from all or any of the provisions of this Act] [Clause (c) was substituted for the original clause by Bombay 7 of 1928, Section 12 (a).],(3)A notification under this section extending this Act or any portion thereof to any area shall be published at least thirty days before the date fixed for its coming into effect.[* * * *] [Sub-section (3A) was omitted by Gujarat Adaptation of Laws Order, 1960.](4)When this Act or any portion thereof is extended to any area the powers of fixing fees and of appointing [and abolishing] [These words were inserted by Bombay 7 of 1928, Section 12 (c).] stands and of making rules shall be exercised subject to the approval of the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * *] [The words 'or the Commissioner of the division, as the case may be' were deleted, by Gujarat 15 of 1964, Section 4, Schedule.][* * *] [Sub-section (5), which was substituted for the original sub-section (5) by Section 2 of Bombay 11 of 1924, was omitted, by Gujarat 15 of 1964, Section 4, Schedule.]
