Section 203 in The Punjab Motor Vehicles Rules, 1989
203. Stands of Class-B
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) When an order has been made permitting a place to be used for the establishment of a stand of Class-B, the District Magistrate may enter into an agreement with any person, firm or Company (hereinafter referred to as the manager) to undertake the maintenance and management of the stand and to be responsible for the fulfilment of the conditions attached to the order of sanction and of all the provisions of the Act and these rules.(2)It shall be a condition of every agreement made under the preceding sub- rule that the manager shall maintain accounts containing such particulars as the District Magistrate may require and such accounts shall be open at all reasonable times for inspection by the District Magistrate or any official or auditor appointed by him.(3)Every such agreement shall further state whether the manager shall be entitled to retain the whole of the fees collected at the stand or whether some portion thereof or a consolidated sum in lieu, shall be payable to the Government of Punjab.(4)An agreement under sub-rule (1) may be so made as to require the manager within a certain time to erect specified buildings or carry out specified works on the site of the stand, or to fulfil the conditions specified in rule 202.(5)Save with the approval of the Regional Transport Authority, no agreement shall be made under sub-rule (I) with any person who has a financial interest, direct or indirect, in any of the vehicles likely to be kept at the stand and unless the person with whom the agreement is to be made agrees that he will not employ in the working of the stand any person having such interest.
