Section 204 in The Chhattisgarh Motor Vehicles Rules, 1994
204. Maintenance and management of stands.
(1)The Regional Transport Authority by notification in the Official Gazette, or by the erection of appropriate traffic sign of the Schedule of the Act or both, may in respect of t-he taking up or setting down the passengers or both by public service vehicles or by specified class of public service vehicles(a)Conditionally or unconditionally prohibit the use of any specified place or of any place of a specified nature or class, or(b)Require that within the limit of any Municipal Corporation, Municipality notified area or cantonment, or within such other limits as may be specified in the notification, certain specified stands only shall be so used :Provided that no place which is privately owned shall be so notified except with the previous consent in writing of the owner thereof.(2)Where a place has been notified or has been demareated by traffic signs or both, as being stand for the purpose of this rule, then notwithstanding that the land is in possession of any person, the place shall subject to the provisions of these rules, may be deemed to be a public place within the meaning of the Act and the Regional Transport Authority may enter into an agreement with, or grant a licence to any person or local body or State Transport Undertaking for the purpose of maintenance of the building or works necessary thereto subject to the termination of the agreement or licence forthwith upon the breach of any condition thereof and may otherwise make rules or give directions :-(i)Prescribing the fees to be paid by the owners of public service vehicle using the place and providing for the receipt and disposal of such fees;(ii)Specifying the public service vehicles or the class of public service vehicles which shall use the place or which shall not use the place;(iii)Appointing a person to be the manager of the place and specifying the power and the duties of the manager;(iv)Requiring the owner of the land, or the local body or the State Transport Undertaking as the case may be, to erect such shelters, lavatories and latrines and to execute such other works as may be specified in the rules or in the directions and to maintain the same in a serviceable clean and sanitary condition.(v)Requiring the owner of the land or local body or the State Transport Undertaking as the case may be, to arrange for the free supply of drinking water for passengers including intending passengers;(vi)Prohibiting the use of such place by specified persons or by other than specified persons.(3)If the owner of the land, local body or State Transport Undertaking, as the case may be, fails to comply with any rule or direction made or given to him under this rule, the Regional Transport Authority may prohibit the use of such place for the purpose of this rule.
