Section 5 in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
5. Prohibition for use of public landing place, halting place or cart-stand.
- Where a village panchayat has provided a public landing place, halting place or cart-stand, it may prohibit the use for the same purpose by any person, within one kilometre thereof, or any public place or the sides of any public road:Provided that nothing contained in this rule shall apply to any motor vehicle which is not a stage carriage within the meaning of the Motor Vehicles Act, 1988 (Central Act 59 of 1988).Explanation. - A public place or the sides of a public road shall not be deemed to be used as a public landing place, halting place or cart-stand, if a vehicle used for the carriage of passengers stops therein for a period not exceeding two minutes for the purpose of getting down or picking up passengers or their luggage, or if a vehicle used for the carriage of goods stops therein only, for the period required for the loading or unloading of goods.
