Section 201 in The Punjab Motor Vehicles Rules, 1989
201. Considerations governing the location of stands
. [Sections 96(2)(xxii) and 138(2)(e)] - In deciding whether to grant permission for the use of any place as a stand, the District Magistrate shall have regard to the following matters, namely :-(a)the interests of the public generally and the efficient organisation of transport system;(b)the suitability of the site from the point of view of traffic control;(c)the avoidance of annoyance to persons living or having property in the locality;(d)the suitability of the site in relation to other stands in the same town; and(e)any other consideration that may appear to be relevant.
