(1)Notification of Stands. -(a)The District Magistrate may in consultation with the local authority having jurisdiction in the area concerned; make an order permitting any place to be used as a stand without such an order no place shall be so used:Provided always that no place which is privately owned shall be notified as stand save on application by or with the written consent of the owner.(b)the District Magistrate shall, from time to time, fix the fees or the maximum fees payable at any stand;(c)no vehicle shall be admitted to any stand other than the vehicles in respect of which a permit is held by the person or company in whose name the stand has been sanctioned, together with any vehicles which may have been specially mentioned in the District Magistrate's order as entitled to use the stand.
