Section 183 in The West Bengal Motor Vehicles Rules, 1989
183. Fees for bus stand.
- The District Magistrate or the Commissioner of Police, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f 1.1.2001) for the word 'Calcutta'.], as the case may be, shall charge such fee as he deems fair and reasonable, from the owners of the Public Service Vehicles for using a bus stand notified as such by the District Magistrate or the Commissioner of Police, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f 1.1.2001) for the word 'Calcutta'.], as the case may be, under rule 182.(2)The State Government may constitute committees consisting of other representatives of the bus owners, bus employees, other representatives, from different sections of people, Panchayat and such other Government official including police officers, as State Government may consider necessary, for conduct of management and maintenance of the bus stands in different areas throughout the State. Such committees shall hold periodical meeting and shall take all steps for the proper upkeep and maintenance of bus stands and shall levy such fees from the bus owners as may be determined under rule 183 of these rules. in the absence of such committees, the responsibilities for the upkeep, maintenance and management of bus stands shall be with the District Magistrates in the districts and in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f 1.1.2001) for the word 'Calcutta'.] with the Director, Public Vehicles Department.
