Section 200(2) in The Punjab Motor Vehicles Rules, 1989
(2)Every order made by the District Magistrate under rule 196 shall show clearly the class of stand which is allowed to be established and shall be in the respective Form that is Form Stand 'A', Form Stand 'B', Form Stand 'C' or Form Stand 'D' and shall be notified by publication in one or more newspapers in circulation in the District or by such other means as the District Magistrate may consider appropriate.
