Section 188 in The Haryana Motor Vehicles Rules, 1993
188. Parking places.
[Sections 96(2)(xxi) and 138(2)(e)]. - Subject to the provisions of rule 193 the Regional Transport Authority concerned in consultation with the District Magistrate, Superintendent of Police and the local authority having jurisdiction in the area concerned, make orders appointing parking places and stands for more vehicles under Section 117 :Provided that no place which is privately owned shall be appointed as a parking place or a stand except on application by or with the written consent of the owner.
