Section 210 in The Punjab Motor Vehicles Rules, 1989
210. Cancellation of orders for the establishment of stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) A District Magistrate may, at any time, revoke any order made by him or any of his predecessors permitting the establishment of any stand if in his opinion any of the conditions on which the stand was permitted to be established, have been contravened or the stand has not been satisfactorily managed or its continunace is no longer in the public interest.(2)Before revoking any order under the preceding sub-rule, the District Magistrate shall give the person authorised to administer the stand, an opportunity of being heard and shall record his reasons in writing.(3)An order permitting the establishment of a stand, unless revoked under sub-rule (1), shall remain in force for a period of three years or such lesser period as may be specified in the order and such order may be renewed from time to time by the District Magistrate for a further period of not more than three years.
