Section 36(2) in The Maharashtra Public Conveyance Act, 1920
(2)Where this Act or any portion thereof is extended to any such area, 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.](a)shall [where no Commissioner of Police has been appointed] [These words were inserted by Bombay 56 of 1959, Section 3, Schedule.] 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 Magistrates or classes of Magistrates shall exercise jurisdiction under this Act, and(c)[ may by notification direct that any class of vehicles shall be exempt from all or any of the provisions of this Act.] [Clause (c) was substituted for the original clause by Bombay 7 of 1928, Section 12(a).]
