Section 28A(1) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(1)The Authority with the previous approval of the Government, if satisfied that it is necessary or expedient so to do in the public interest, for the reasons to be recorded in writing, may, by order, exempt either wholly or to such extent only as may be specified in the said order any person or class of persons, operators or any class of vehicles from the payment of fees or rent chargeable for the parking of such vehicles or for use and enjoyment by such persons, of facilities and other services provided by the Authority at Bus Stand.
