Section 217 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
217. Prohibition of use of Public Place, or sides of Public Roads as Cart Stand, etc.
- Where a Zilla Parishad has provided a halting place or cart stand, the Chief Executive Officer may, with the approval of the Zilla Parishad, prohibit the use of any other public place or the sides of any public road for the same purpose by any person within such distance thereof, as may be fixed by the Chief Executive Officer by a general or special order.
