Section 194(8) in The Punjab Motor Vehicles Rules, 1989
(8)A Regional Transport Authority may attach to a stage carriage permit, a condition that when the vehicle is not in use, it shall not be halted at any public place except at a bus stand or at a parking place appointed under rule 196 :Provided that the aforesaid provisions shall not apply to a stage carriage when it is being used as a contract carriage or as a 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; provided further that the particulars of the hiring have been entered in the log book of the vehicle.
