Section 243A in The Maharashtra Municipal Corporations Act, 1949
243A. Provision for parking or halting places or lots and fees or charges therefor. - (1) The Commissioner may, in consultation with the Commissioner of Police, or where there is no Commissioner of Police, the Police Officer who ranks highest in the hierarchy of Police Officers in the Corporation area, from time to time, earmark such places as he thinks fit to be the parking or halting places or lots for vehicles on any part of a public street or public place.
(2)The Commissioner may charge such fees or charges from any person for use of such place or lot by him for parking or halting a vehicle, for each day or part thereof, subject to such terms and conditions as the Commissioner may think fit, with the approval of the Corporation.]Sky-signs and Advertisements
