Section 35 in The Maharashtra Public Conveyance Act, 1920
35. Rules.
- [(1) The Commissioner of Police, subject to the condition of previous publication, may make rules not inconsistent with this Act,-(a)fixing the sum to be paid towards the cost of an inscription under sub-section (2) of section 6;(b)generally for the regulation of public conveyances.](2)Such rules shall be published 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.].(3)[ Such rules may provide that a contravention thereof shall be punishable with fine which may extend to thirty rupees.] [Sub-section (3) was inserted by Bombay 7 of 1928, Section 11(b).]
