Section 108(3) in Delhi Motor Vehicles Rules, 1993
(3)Conditions applicable to parking places and stands. - (a) Every order permitting a place to be used as a parking place or a stand shall be subject to the following conditions, namely:(i)that the land and the building of the parking places or the stands, as the case may be, shall at all times be kept clean and in a good state of repair;(ii)that the parking places or the stands as the case may be, shall be administered in a seemly and orderly manner;(iii)that the person, company or authority permitted by District magistrate to use the place as a parking place or a stand as the case may be shall take all possible precautions to ensure that no breach of the Act or of these rules is committed in respect of any vehicle entering or leaving or halting at the parking place or the stand and that such breach is reported to the nearest officer of the police.(iv)that a board shall be set up in a conspicuous position at the parking place or the stand as the case may be, showing the fees payable (if an order has been made fixing the fees) and that the full amount of fees due from the owners and drivers of the vehicle shall be charged, neither more nor less.(b)In making an order permitting a place to be used as a parking place or as a stand as the case may be, the District Magistrate may further attach to it any one or more of the following conditions, namely, that the local authority or person authorized to administer the parking place or the stand shall:(i)maintain such records as the District Magistrate may from time to time direct;(ii)employ such staff at the parking place or the stand, as may be specified in the order.(c)With the approval of State Transport Authority the District Magistrate may attach to the order any other condition that may seem to him to be necessary to secure the efficient administration of the parking place or the stand as the case may be, or otherwise in the public interest.
