Section 182(2) in The West Bengal Motor Vehicles Rules, 1989
(2)When a place has been notified or has been demarcated by traffic signs, or both as being a stand or halting place for the purpose of this rule, notwithstanding that the land is in possession of any person, the place shall subject to the provisions of these rules, be deemed to be a public place within the meaning of the Act and the District Magistrate or the Secretary to the Government of West Bengal or any other officer authorised by him or the Commissioner of Police, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] may enter into an agreement with, or grant a licence to any person for the maintenance of such place including the provision for 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 give directions for the conduct of such place including directions-(i)specifying the realisation of fees referred to in rule 183 of these rules from the owners of public service vehicles using the place;(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 poWers and duties of the manager;(iv)requiring the owner of the land, or the local authority, 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 direction and to maintain the same in a serviceable, clean and sanitary condition;(v)prohibiting the use of such place by specified persons or by other than specified persons.
