Section 37 in The Maharashtra Public Conveyance Act, 1920
37. [ Power to apply or adapt certain provisions to vehicles not used for the purpose of plying for hire. [Section 37 was substituted for the original section by Bombay 7 of 1928, Section 13.]
- The [ [State] Government], or any area to which this Act or any specified provisions thereof have been extended under section 36 the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] [* * *] [The words 'or the Commissioner of the division, as the case may be' 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.], apply or adapt all or any of the provisions of this Act, except those which relate to plying for hire, or any part of any such provision, to vehicles or to any class of vehicles which are kept, or ordinarily let for hire, but which are not used for the purpose of plying for hire.Explanation. - A vehicle shall not be deemed to be kept for hire if it is let for hire only occasionally by private agreement.]
