Section 194 in The Punjab Motor Vehicles Rules, 1989
194. Halting of stage carriage
. [Sections 96(2)(xxi), (xxii), 117 and 138(2)(e)] - (1) No Stage carriage shall be halted in an urban area on a notified bus stop for more than five minutes consecutively for the taking up or setting down of passengers or at any time during the course of a run except at a bus stand.(2)The District Magistrate may direct that in an urban area, in any street or any road notified by him in this behalf (the notification made through the public proclamation or in such other manner as the District Magistrate may deem fit) no stage carriage shall take up or set down passengers except at a place appointed by him at a bus stop or at a bus stand.(3)No stage carriage shall be halted at a bus stop for longer than it is necessary to take up such passengers as are waiting when the vehicle arrives and to set down such passengers as wish to alight.(4)If the run of any stage carriage starts or finishes in an urban area, it shall, unless, the District Magistrate specially exempts the vehicle from the provisions of this rule, be begun from or be ended at a bus stand.(5)Where a stage carriage is exempted from the provisions of the preceding sub-rule, it shall be a condition of the exemption that no passenger shall be taken up or set down, as the case may be, at any point within a distance of 183 metres or such other distance as may be named in the order of exemption from the place where the stage carriage is garaged or parked at the start or finish of the run.(6)In exempting a stage carriage from the provisions of sub-rule (4), the District Magistrate may make it a condition that the first passengers will be taken up, or the last passengers be set down, at a particular bus stop fixed for the purpose in the order of exemption.(7)An order of exemption made under sub-rule (4) shall remain in force for one year or such lesser period as the District Magistrate may direct and may be cancelled or modified by him at his discretion at any time.(8)A Regional Transport Authority may attach to a stage carriage permit, a condition that when the vehicle is not in use, it shall not be halted at any public place except at a bus stand or at a parking place appointed under rule 196 :Provided that the aforesaid provisions shall not apply to a stage carriage when it is being used as a contract carriage or as a vehicle for the carriage of goods without passengers; provided that a board has been affixed to the vehicle bearing the inscription "ON CONTRACT" or "CARRYING GOODS ONLY", as the case may be; provided further that the particulars of the hiring have been entered in the log book of the vehicle.
