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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Chattisgarh - Subsection

Section 203(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)The District Magistrate may, in consultation with the Superintendent of Police and the local body, by notification, in the Official Gazette or by the erection of appropriate traffic sign of the Schedule to the Act, declare any place as the parking place for motor vehicles. Different places may be declared as parking places for different category of vehicles.