Section 182(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The District Magistrate 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'.], as the case may be, by notification in the Official Gazette or by the erection of traffic signs which are permitted for the purpose under sub-section (1) of section 16 of the Act, or both, may, in respect of the taking up or setting down of passengers or both by public service vehicles or by any specified class of public service vehicles, -(i)conditionally or unconditionally prohibit the use of any specified place or any place of a specified nature or class, or(ii)required that within the limits of any municipality, notified area or cantonment or within such other limits as may be specified in the notification certain specified stands or halting places only shall be so used :Provided that no place which is privately owned shall be so notified except with the previous consent in writing of the owner thereof.
