(1)A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may make rules to regulate, in respect of stage carriages and contract carriages,-(a)[ * * * * *] [Clause (a) was omitted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), section 60 (1.8.1957).](b)the conduct of passengers in such vehicles.
