Section 50 in Tamil Nadu Hackney Carriage Act, 1911
50. Power to make by-laws.
- The [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] may, subject to the approval of the [State Government] [The words 'Provincial Government' were substituted far the Words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] and after previous publication, make bylaws not inconsistent with the provisions of this Act with regard to -(a)the examination and qualifications of drivers and the conditions under which they may be employed;(b)the description of horses, bullocks or other animals, harness and other things to be used with hackney carriages, the dimensions of such carriages, and the condition in which such carriage and the horses, bullocks or other animals, harness and other things used therewith shall be kept;(c)the inspection of the premises on which any such carriages, horses, bullocks or other animals, harness and other things are kept;(d)the protection of weak, lame and sickly horses, bullocks or other animals;(e)the publication of a list of fares and table of distances and the regulation of the amount and weight of luggage to be carried with or without additional charge, [xxx] [The word 'and' was omitted by section, 17 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).],(ee)[ the disposal of [any hand-rickshaw confiscated under section 3-B or] [Inserted by section 17 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] any hackney carriage confiscated under section 14 and the proceeds thereof;(eee)the maximum laden weight of, and the height of a load on, a handcart;(eeee)the conditions subject to which and the period within which any appeal under section 46-A may be preferred;](f)generally for carrying out the purposes of this Act:Provided that such by-laws shall not take effect until the expiration of one month from the date of their publication.
