(2)Bus Stop. - (i) The District Magistrate may direct that in any street or any road in an urban area notified by him in this behalf (the notification being made by public proclamation or in such a manner as the District Magistrate may deem fit), no stage carriage shall take up or get down passenger except at a place appointed by him at a bus stop or at a stand.(ii)No stage carriage shall be halted at a bus stop for longer than it is necessary to take up such passengers as are waiting when the vehicle arrives, and to get down such passengers as wish to alight.
