Section 204(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)The Regional Transport Authority by notification in the Official Gazette, or by the erection of appropriate traffic sign of the Schedule of the Act or both, may in respect of t-he taking up or setting down the passengers or both by public service vehicles or by specified class of public service vehicles(a)Conditionally or unconditionally prohibit the use of any specified place or of any place of a specified nature or class, or(b)Require that within the limit of any Municipal Corporation, Municipality notified area or cantonment, or within such other limits as may be specified in the notification, certain specified stands only shall be so used :Provided that no place which is privately owned shall be so notified except with the previous consent in writing of the owner thereof.
