(3)The [State Government] [Substituted for the word and words 'Province' and 'Provincial Government' by A.L.O., 1950.] [or, if authorised in this behalf by the [State Government] [Inserted by Motor Vehicles (amendment) Act, 1942 (XX of 1942), Section 15 (w.e.f. 3.4.1942).] by rules made under section 68, the [State] [Substituted for the word and words 'Province' and 'Provincial Government' by A.L.O., 1950.] or a Regional Transport Authority] may require persons employing any persons whose work is subject to any of the provisions of sub-section (1) to fix beforehand the hours of work of such persons so as to conform with those provisions, and may provide for the recording of the hours so fixed.
