Section 36 in The Maharashtra Public Conveyance Act, 1920
36. Extension of Act.
(1)The [Commissioner] [This word was substituted for the words, 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] [* * * *] [This words 'or the Commissioner of a division' 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.] extend this Act or any specified provisions thereof to any area within [his] [This word was substituted for the word 'its' by Bombay 8 of 1958, Section 3, Schedule.] [* *] [The words 'or his' were deleted by Bombay 28 of 1950, Schedule.] jurisdiction from a date to be stated in such notification.(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).](3)A notification under this section extending this Act or any portion thereof to any area shall be published at least thirty days before the date fixed for its coming into effect,(3A)[ When this Act or any specified provisions thereof are extended to any area by a notification under this section the expression [Greater Bombay] [Sub-section (3A) was inserted by Bombay 7 of 1928, Section 12(b).] occurring in the foregoing provisions of this Act shall be construed as meaning the area to which this Act or any specified provisions thereof are extended by such notification,] [Sub-section (1) was substituted for the original by Bombay 7 of 1928, Section 11(a).](4)When this Act or any portion thereof is extended to any area the powers of fixing fees and of appointing [and abolishing] [These words were inserted by Bombay 7 of 1928, Section 12(c).] stands and of making rules shall be exercised subject to the approval of 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.] [* * * *] [Sub-section (5), which was substituted for the original sub-section (5) by Section 2 of Bombay 11 of 1924, was omitted by Bombay 7 of 1928.].
