Section 203 in The M.P. Motor Vehicles Rules, 1994
203. Maintenance and management of parking places.
(1)The District Magistrate may, in consultation with the Superintendent of Police and the local body, by notification, in the Official Gazette or by the erection of appropriate traffic sign of the Schedule to the Act, declare any place as the parking place for motor vehicles. Different places may be declared as parking places for different category of vehicles.(2)The District Magistrate may enter into an agreement with or grant a licence to any person or local body for the maintenance of the parking places under certain conditions. The agreement or licence may be terminated forthwith upon the breach of any conditions thereof.(3)The maximum period for parking of a vehicle may be fixed by the District Magistrate.(4)The District Magistrate shall prescribe fees for the use of the parking places. Uniform or different fee may be fixed for different vehicles.
