Section 202 in The Punjab Motor Vehicles Rules, 1989
202. Conditions applicable to all stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Every order permitting a place to be used as stand under rule 196 shall be subject to the following conditions, namely :-(a)that the land and building of the stand shall at all times be kept clean and in a goods state of repair;(b)that the stand shall be administered in a seemly and orderly manner;(c)that the person, transport company, transport firm, transport society or authority permitted by the District Magistrate to use the place as a stand shall take all possible precautions to ensure that no breach of the Act or of these rules is committed in respect of any vehicle entering or leaving or halting at the stand;(d)that a board shall be set up in a conspicuous position at the stand showing the fees payable and that the full amount of fees due from the owners and drivers of vehicles shall be charged neither more nor less;(e)that weighing machine shall be maintained at the stand for determining the weight of the goods to be carried by passengers in public vehicles or in the goods carriages; and(f)the local authority or person authorised to administer the stand shall :-(i)maintain such records as the District Magistrate may from time to time direct;(ii)employ such staff at the stand as may be specified in the order made by the District Magistrate;(iii)provide waiting rooms for the largest number of passengers as may reasonably be expected to use the stand at any one time including separate accommodation for women;(iv)provide suitable lavatories for both sexes;(v)provide rest rooms for the drivers and conductors of the vehicles regularly kept at the stand;(vi)provide an adequate supply of drinking water for the passengers, drivers and all persons likely to be employed at the stand;(vii)provide covered accommodation or other form of shelter for all the vehicles regularly kept at the stand or for such percentage of those vehicles as the District Magistrate may specify;(viii)provide for the illumination of the stand at night;(ix)provide in a separate portion of the stand facilities for washing and cleaning vehicles and for executing ordinary repairs;(x)provide toilet and refreshment facilities in keeping with the appropriate requirements of privacy and hygiene; and(xi)provide cloak-rooms containing wash basins, water taps for women passengers.(2)With the approval of the State Transport Authority the District Magistrate may attach to the order any other condition that may seem to him to be necessary to secure the efficient administration of the stand or otherwise to be in the public interest.
