(1)The [Government] [Substituted 'Local Government' by the A.O. 1937.] may make an order authorizing the construction of a tramway in a circle on application made -(a)by the local authority of the circle with the consent of the road-authority of any road or part of a road which is to be traversed by the tramway and of which the local authority is not itself the road-authority; or(b)by any person with the consent of the local authority of the circle, and of the road-authority of any road or part of a road which is to be traversed by the tramway and of which the local authority is not the road-authority.[* * * * *] [Proviso omitted, A.O. 1937.]
