Section 63(3) in The Orissa Motor Vehicles Rules, 1993
(3)Nothing in Sub-rule (2) shall require any person owning the land, which has been appointed as a stand or halting place to undertake any work or incur any expenditure in connection therewith without his consent and in the event of any such person declining to carry out such work or to Incur such expenditure or failing to comply with any rule or direction made or given to him under this rule, the competent authority may prohibit the use of such a place for the purposes of this rule.
