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State of Madhya Pradesh - Section

Section 92 in The M.P. Bhumi Vikas Rules, 1984

92. Petrol filling stations.

- The location of the petrol filling stations and its layout shall be approved by the Authority in consultation with the Director, Town and Country Planning, Government of Madhya Pradesh depending upon the width of roads, normal value of traffic, location with respect to points of intersections and proximity to occupancies of educational assembly/ mercantile, storage and hazardous uses.