Section 193 in The Haryana Motor Vehicles Rules, 1993
193. Considerations governing the location of stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - In deciding whether to grant permission for the use of any place as stand, the Regional Transport Authority shall have regard to the following matters, namely :-(a)the interests of the public generally and, the efficient organiation of transport system;(b)the suitability of the site from the point of view of traffic control;(c)the avoidance of annoyance to persons living or having property in the locality;(d)the suitability of the site in relation to other stands in the same towns; and(e)any other consideration that may appear to be relevant.
