Section 460H(3) in The Mumbai Municipal Corporation Act, 1888
(3)The fares and charges levied under this section shall be paid to such persons, at such places upon or near the prescribed route of the transport service, and in such manner and under such regulations, as the [General Manager] [These words were substituted for the words 'Brihan Mumbai Electric Supply and Transport Committee' by Maharashtra 10 of 1998, Section 202(b).] shall, by notice to be annexed to the list of fares, appoint.
