Section 197 in The Punjab Motor Vehicles Rules, 1989
197. Taxi Stands
. [Sections 96(2)(xxi) and 138(2)(e)] - (1) At every taxi stand appointed under rule 1996. -(a)the drivers shall station their motor cabs in the stand in the order in which they arrive, the motor cab which has been waiting longest being stationed in the front position and the motor cabs being moved up as vacancies occur :(b)the drivers of the first two motor cabs shall stay by their vehicles ready to be hired by any person;(c)no motor cab engaged for some future time shall be kept in the taxi stand unless the driver is willing to accept any intermediate hiring that may be offered; and(d)no disabled motor cab shall be kept in taxi stand unless the disablement can be and is intended to be remedied forthwith.(2)The District Magistrate may in the case of any taxi stand relax any or all the provisions contained in sub-rule (1).(3)Nothing in sub-rule (1) shall render it obligatory on a person wishing to hire a motor cab from a taxi stand to take the first cab or restrict his freedom to choose whichever vehicle he prefers.
