Section 204(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)Where a place has been notified or has been demareated by traffic signs or both, as being stand for the purpose of this rule, then notwithstanding that the land is in possession of any person, the place shall subject to the provisions of these rules, may be deemed to be a public place within the meaning of the Act and the Regional Transport Authority may enter into an agreement with, or grant a licence to any person or local body or State Transport Undertaking for the purpose of maintenance of the building or works necessary thereto subject to the termination of the agreement or licence forthwith upon the breach of any condition thereof and may otherwise make rules or give directions :-(i)Prescribing the fees to be paid by the owners of public service vehicle using the place and providing for the receipt and disposal of such fees;(ii)Specifying the public service vehicles or the class of public service vehicles which shall use the place or which shall not use the place;(iii)Appointing a person to be the manager of the place and specifying the power and the duties of the manager;(iv)Requiring the owner of the land, or the local body or the State Transport Undertaking as the case may be, to erect such shelters, lavatories and latrines and to execute such other works as may be specified in the rules or in the directions and to maintain the same in a serviceable clean and sanitary condition.(v)Requiring the owner of the land or local body or the State Transport Undertaking as the case may be, to arrange for the free supply of drinking water for passengers including intending passengers;(vi)Prohibiting the use of such place by specified persons or by other than specified persons.
