Section 204(2) in The Punjab Motor Vehicles Rules, 1989
(2)It shall be a condition of every order permitting a place to be used as a site for a stand of Class-C that the whole of the profits derived from the administration of the stand, after deducting such expenditure for the manangement, lighting and maintenance of the stand as may be incurred with the approval of the District Magistrate together with the deductions specified in the next following sub-rule, shall be devoted by the local authority in defraying the cost of new buildings and improvements at the stand or providing amenties for the drivers of vehicles or waiting passengers.
