Section 108(2) in Delhi Motor Vehicles Rules, 1993
(2)Considerations governing the location of parking places and stands. - In deciding whether to grant permission for the use of any place as a stand or a parking place, as the case may be the District Magistrate shall have regard to the following matters, namely:(a)the interests of the public generally and the efficient organization of the motor transport;(b)the suitability of the site from the point of view of traffic control;(c)the avoidance of annoyance to persons living or having property in the location;(d)the suitability of the site in relation to other stands or parking places, as the case may be, in the same town;(e)any other consideration that may appear to be relevant.
