Section 310A in The City of Nagpur Corporation Act, 1948
310A. Provision for parking or halting places or lots and fees or charges therefor.
- The Commissioner may, in consultation with the Commissioner of Police, Nagpur, from time to time, earmark such places as he thinks fit to be the parking or halting places or lots for vehicles on any part of a public street or public place.(2)The Commissioner may, charge such fees or charges from any person for use of such place or lot by him for parking or halting a vehicle for each day or part thereof subject to such terms and conditions as the Commissioner may think fit with the approval of the Corporation.]Conversion of Streets into Public Streets
