The State Government concerned may, by notification in the Official Gazette, apply this Act to any municipalities in Uttar Pradesh, Punjab as it existed immediately before the 1st November, 1956 ], the Central Provinces, 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 5 [ Commissioner] may at anytime, rescind any such rule.
