(4)Stage carriages to be properly marked when not in use. - The State Transport Authority may attach to a stage carriage permit a condition that when the vehicle is not in use it shall not be halted in any public place except at a stand or at a parking place appointed by a competent authority under the Act.Preceding rules are not applicable to contract carriages.Nothing in the sub-rule (1) or sub-rule (3) or in any direction made under sub-rule (20 shall apply to a stage carriage when it is being used under due authority as a contract shall apply to a stage carriage when it is being used under due authority as a contract carriage or as vehicle for the carriage of goods without passengers, provided that a board has been affixed to the vehicle bearing the inscription " On Contract" or Carrying goods only" (as the case may be) and provided particulars of the hiring have been entered in the log book of the vehicle.
