22. [ Extent of Act. [Sections 22 and 23 were added by the State-Carriage Act (1861) Amendment Act, 1898 (I of 1898), Section 5. The original Section 22, regarding the commencement of the original Act 16 of 1861, was repealed by the Repealing Act, 1870 (14 of 1870).]
- This Act, as amended by subsequent Acts, extends to [the whole of India except [the territories which immediately before the 1st November, 1956, were comprised in Part B States] ]; but it shall not apply to carriages ordinarily plying for hire within the limits of any municipality or cantonment or other place in which any law for the regulation of carriages is for the time being in force.]
