Section 208 in The Punjab Motor Vehicles Rules, 1989
208. Boundaries of stands to be demarcated
. [Sections 96(2)(xxii) and 138(2)(e)] - The local authority or person entrusted with the administration of a stand shall erect and maintain to the satisfaction of the District Magistrate pillars or other marks of a permanent character clearly indicating the boundaries of the land included in the stand.
