Gujarat Public Conveyances Act, 1920

Sections 1, 36, 38 and 39 of this Act were extended to that part of the State of Bombay to which immediately before the commencement of this Act they did not extend (vide Bombay 86 of 1958, Section 2). For Statement of Objects and Reasons, see Bombay Government Gazette, 1919, Part-V, page 945; for Report of Select Committee, see Bombay Government Gazette, 1920, Part V, page 51; and for Proceedings in Council, see Bombay Government Gazette, 1919, Part V, page 1092, see Bombay Government Gazette, 1920, page 265. This Act was repealed and Section 2 thereof was re-enacted by Bombay 18 of 1948, Section 2. This Act has been re-enacted and the amendments made by Section 9 and Schedule E of the said Act has been continued in force by Bombay 52 of 1947, Section 2. An Act to amend the Law relating to the regulation of Public conveyances [Whereas it is expedient to amend the law relating to the regulation of public conveyances; And Whereas it is expedient to provide for prohibiting the plying of certain classes of vehicles as public conveyance; It is hereby enacted as follows:-] [This preamble was substituted for the original by Bombay 18 of 1948, Section 3.]

Act number

Act 7 of 1920

Year

1920

Enacted on

17-06-1920

In force from

17 June 1920

Jurisdiction

Gujarat State Act

Subjects

Transport And Motor Vehicles

Read the full text of Gujarat Public Conveyances Act, 1920 section by section on LawLens.

Official source: India Code