Section 200 in The Punjab Motor Vehicles Rules, 1989
200. Classification of Bus Stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Bus Stands shall be classed as follows :-A - Bus Stands, being General Bus Stands administered directly by the State Transport Undertaking;B - Bus Stands being General Bus Stands entrusted for management, under arrangements made by the District Magistrate, to a private person or company;C - Bus Stands, being General Bus Stands administered by a Municipal Committee or other local authority either directly or through the agency of a contractor;D - Bus Stands, or Company Bus Stands.(2)Every order made by the District Magistrate under rule 196 shall show clearly the class of stand which is allowed to be established and shall be in the respective Form that is Form Stand 'A', Form Stand 'B', Form Stand 'C' or Form Stand 'D' and shall be notified by publication in one or more newspapers in circulation in the District or by such other means as the District Magistrate may consider appropriate.(3)The District Magistrate shall from time to time fix the fees or the maximum fees payable at every stand.
