(3)Every stage carriage trip to be begun and ended at stand. - (a) In the run of/any stage carriage starts or finished in an urban area shall, unless the District magistrate specially exempts the vehicle from the provisions of this rule, be begun or ended from a stand.(b)Where a stage carriage is exempted from the provisions of the preceding sub-rule it shall be condition of the exemption that no passengers shall be taken up or get down, as the case may be at any point within a distance of two hundred yards or such other distance as may be named in the order of exemption fro the place where the stage carriage is garaged or parked at the start or finish of the run.(c)In exempting a sage carriage from the provisions of clause (i) of this sub-rule the District Magistrate may make it a condition that the first passengers be taken up, or the last passenger be set down at a particular bus stop fixed for the purpose in the order of exemption.(d)An order of exemption made under clause (i) of this sub-rule shall remain in force for one year or such lesser period as the District Magistrate may direct and may be cancelled or modified by him at his discretion at any time.
