Section 206 in The Punjab Motor Vehicles Rules, 1989
206. Stands to be open to all transport vehicles
. [Sections 96(2)(xxii) and 138(2)(e)] - No transport vehicles the driver or person in-charge of which offers to pay the fees, shall be refused admittance to a stand of Class A, B or C unless the sanctioned accommodation at the stand is already fully occupied :Provided that where the owner of any vehicle has been granted a licence for a stand of Class D or has been given permission to make use of a stand of Class D his vehicle shall have no right of admission to any Class A, B or C stand situated within eight kilometres of that stand.
