Section 197 in The Haryana Motor Vehicles Rules, 1993
197. Boundaries of sands to be demarcated.
[Sections 96(2)(vii) and 138(2)(e)]. - The local authority or person entrusted with the administration of a stand shall erect and maintain to the satisfaction of the Regional Transport Authority pillars or other marks of a permanent character clearly indicating the boundaries of the land including in the stand.
