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THE INDIAN TRAMWAYS (BOMBAY AMENDMENT) ACT, 1948
Bombay Act No I of 1948
[22nd October 1948]
Adapted and modified by the Adaptation of Laws Order, 1950.
An Act to amend the Indian Tramways Act, 1886, in its application to the Province of Bombay.
WHEREAS it is expedient to amend the Indian Tramways Act, 1886, in its application to the Province of Bombay, for the purposes hereinafter appearing; It is hereby enacted as follows -
SECTION 01: SHORT TITLE
This Act may be called the Indian Tramways (Bombay Amendment) Act, 1948.
SECTION 02: AMENDMENT OF SECTION 7 OF ACT XI OF 1886
In sub-section (1) of section 7 of the Indian Tramways Act, 1886, hereinafter called the said Act, after the words "public traffic" the words "or private use, as the case may be" shall be inserted.
SECTION 03: AMENDMENT OF SECTIONS 10 AND 12 OF ACT XI OF 1886
In clause (c) of sub-section (1), and in sub-section (2), of section 10, and in section 12, of the said Act, after the words "public traffic", the words 64 or private use" shall be inserted.
SECTION 04: INSERTION OF NEW SECTION 49 IN ACT XI OF 1886
After section 48 of the said Act, the following new section shall be inserted, namely:
"49. Application of Act to tramways for private use: Notwithstanding anything contained in this Act, the 2[State] Government may, by notification in the Official Gazette, exempt any tramway, which is not, or when completed will not be , 3[a railway as defined in Article 366 of the Constitution], and which is constructed and maintained for private use, from the operation of any provisions of this Act or declare that any provisions of this Act shall apply to such tramway with such modifications as may be specified in the notification."
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