Section 38 in Telangana Public Conveyances Act, 1956
38. Extension of Act.
(1)The Government may by notification in the Official Gazette extend this Act or any specified provisions thereof to any area within the State from a date to be stated in such notification.(2)Where this Act or any portion thereof is extended to any such area, the Government-(a)shall 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 vehicle shall be exempt from all or any of the provisions of this Act.(3)Any notification under this section extending the Act or any portion thereof to any area shall be published at least thirty days before the date fixed for its coming into effect.(4)When this Act or any specified provisions thereof are extended to any area by notification under this section, the expression city occurring in the foregoing sections of this Act shall be construed as meaning the area to which this Act or any specified provisions thereof are extended by such notification.(5)When this Act or any portion thereof is extended to any area-(a)the power of appointing and abolishing cart stands shall be exercised subject to the approval of the Government; and(b)if section 7 and [the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).] are both in force in that area, reference to [the Hyderabad Municipal Corporations Act, 1955 (II of 1956) (Act XVIII of 1956). in sub-section (4) of section 7 shall be construed as a reference to the former Act.] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).]
