- Subjects to such rules as may be prescribed, the village panchayat may -(a)provide public landing places, halting places and cart-stands (including stands for animals and vehicles of any description) and levy fees for their use; and(b)Where any such place or stand has been provided, prohibit the use for the same purpose by any person, within such distance, thereof, any public place or the side of any public road as the panchayat may, subject to the control of the Regional Transport Authority, specify:Provided that the previous sanction of the Regional transport Authority shall be obtained before any stand or halting place for motor vehicles is opened.
