Section 216 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
216. Provision of Public Stands.
(1)A Zilla Parishad may construct or provide and maintain halting places and cart stands, and may levy rents and fees for the use of the same.(2)A statement in Marathi language of any rents and fees prescribed by bye-laws made by the Zilla Parishad for the use of any such place shall be put in a conspicuous part thereof.
