Section 195 in The Punjab Motor Vehicles Rules, 1989
195. Halting of contract carriages
. [Sections 96(2)(xxi) and 138(2)(e)] - A Regional Transport Authority may impose on the use of any contract carriage or any stage carriage when the same is being used as a contract carriage a condition that the vehicle shall not be halted for more than ten consecutive minutes in any public place in an urban area save at parking place or in the case of a motor cab at taxi stand duly appointed under rule 196.
