Section 207 in The Punjab Motor Vehicles Rules, 1989
207. Stands of Class-D
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Order permitting a place to be used as a stand of Class D shall specify clearly the area which may be so used.(2)Save with the special permission of the Regional Transport Authority no order in terms of sub-rule (1) shall be made unless the person, transport company, transport firm or transport society applying to use the place as a stand holds permits being permits in the name of the person, transport company, transport firm or transport society making the application for not less than five transport vehicles.(3)Before giving permission for the establishment of any stand of Class D, the District Magistrate shall satisfy himself that the proposed site is not in such location as would give the user an undue advantage over the owners of stage carriages operating in competition with him from the stand.(4)No vehicle shall be admitted to any stand of Class D other than a vehicle in respect of which a permit is held by the person, a transport company, transport firm or transport socieity in whose name the stand has been sanctioned together with any vehicle which may have been specially mentioned in the District Magistrate's order as entitled to use the stand.
