Section 427(43) in The M.P. Municipal Corporation Act, 1956
(43)Vehicles or animals plying for hire. - (a) vehicles or animals plying for hire within the limits of the Corporation, the issue of licences to proprietors or drivers of such vehicles or animals; the prescription of types and specification of vehicles or animals to be licensed and the fixing of fees payable for such licences and the conditions on which they may be granted, suspended or revoked;(b)the rates which may be demanded for the hire of any carriage, cart, motor vehicle or other conveyance or animals hired to carry loads on persons, and restriction on the loads or persons which may be carried by any animals or carriage, cart or other conveyance plying for hire, within the limits of the Corporation :[Provided that no bye-laws made under sub-clause (a) or (b) shall apply to any vehicle to which the Hackney Carriage Act, 1897 (XIV of 1879), applies in any area where that Act is in force;Provided further that the operation of any bye-laws made under the provisions of sub-clause (a) or (b) may with the sanction of the Government be extended to-(i)any railway station;(ii)the whole or any part of any street so far as such street is situate within ten miles of the limits of the Corporation;(iii)the whole or any part of any street leading from the limits of the Corporation to the limits of any municipality, cantonment or Panchayat, if the distance between the limits of the Corporation and the boundaries of these authorities does not exceed fifty miles, and the Corporation and the authorities concerned each consent to the extension of such bye-laws;]
