(3)The promoter or lessee of a tramway may, from time to time, with the previous sanction of the [Government] [Substituted 'Local Government' by the A.O. 1937.], make [rules] [For an instance, see Mad. R. and O.] consistent with this Act and with the order and any rules made under this Act -(a)for preventing the commission of any nuisance in or upon any carriage, or in or against any premises, belonging to him; and(b)for regulating the travelling in any carriage belonging to him.
