Section 191 in The Bihar Motor Vehicles Rules, 1992
191. Parking places and halting stations.
(1)In consultation with local authorities having jurisdiction in the area concerned and in the city where there is Commissioner of Police, in consultation with such Commissioner of Police and elsewhere, with the District Magistrate, the Regional Transport Authority may, by notification in the Official Gazette or by the election of traffic signs which are permitted for the purpose, under sub-section (1) of Section 116, or both, in respect of picking up or setting down of passengers or both, by public service vehicles or by any specified class of public service vehicle:-(i)conditionally or unconditionally prohibit the use of any specified place or of any place of a specified nature or class, or(ii)require that within the limits of any municipal corporation, municipality, notified area of or cantonment, or within such other limits as may as specified in the notification, certain, specified stands or halting places only shall be used:Provided that no place which is privately owned shall be so notified except with the previous consent in writing of the owner thereof.(2)Whether a place has been notified or has been demarcated by traffic signs, or both, as being a stand or halting place for the purpose of this rule, then notwithstanding that the land is in possession of any person, the place shall, subject to the provisions of these rules, be deemed to be a public place within the meaning of the Act; and the Regional Transport Authority may enter into an agreement with, or grant a licence to any person for the provision or maintenance of such place including the provision or maintenance of the buildings or works necessary thereto, subject to the termination of the agreement or licence forthwith upon the breach of any condition thereof and may otherwise make rules or give directions for the conduct of such place including rules or direction:-(i)prescribing the fees to paid by the owners of public service vehicles using the place and providing for the receipt and disposal of such fees;(ii)specifying the public service vehicles, or the class of public service vehicles which shall use the place or which shall not use the place;(iii)appointing a person to be the manager of the place and specifying the powers and duties of the manager;(iv)requiring the owner of the land, or the local authority, as the case may be, to erect such other works as may be specified in the rules or in the direction, and to maintain the same in a serviceable, clean and sanitary condition;(v)requiring the owner of the land or the local authority, as the case may be, to arrange for the free supply of drinking water for passengers including intending passengers;(vi)prohibiting the use of such place by specified persons or by other than specified persons.(*) 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 the rule.
