Section 214 in The Bihar Motor Vehicles Rules, 1992
214. Public parking place and stand.
- The District Magistrate, may, in consultation with the local authorities having jurisdiction in the area concerned notify-(i)any place as a parking place or a stand,(ii)the class of motor vehicle that can be parked at such parking place or stand,(iii)maximum period of time for which a motor vehicle can be parked,(iv)the fee that can be levied and collected by the local authority for such parking, and(v)the manner in which such parking place or stand shall be managed and maintained, by publication in the local newspaper and by creating appropriate traffic signs.(2)On the parking places and stands so notified under sub-rule (1), no public service vehicle shall be allowed to pick up or set down any passengers.
