Section 63(2) in The Orissa Motor Vehicles Rules, 1993
(2)When a place has been notified or has been demarcated by traffic sign or both as being a stand or halting place for the purpose of this rule then, notwithstanding that the land is in possession of any person, the place shall, subject to the provision of these rules, be deemed to be a public place within the meaning of the Act, and the Regional Transport Authority may enter into an agreement with or grant a licence to any person for the provision or maintenance of such place including the provision or maintenance of the buildings or works necessary there, subject to the termination of the agreement or licence forthwith upon the breach of any condition thereof and may otherwise make rules or give directions for the conduct of such place including rules or directions-(i)prescribing the fees to be paid by the owners of public service vehicles using the place and providing for the receipt and disposal of such fees :(ii)specifying the public service or the class of public service vehicles which shall use the place or which shall not use the place;(iii)appointing a person tote 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 he 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 and;(v)prohibiting the use of such place by specified persons or by persons other than specified persons.
