Section 196 in The Punjab Motor Vehicles Rules, 1989
196. Parking Places
. [Sections 96(2)(xxi) and 138(2)(e)] - Subject to the provisions of rule 201, a District Magistrate, may, subject to the control of the Regional Transport Authority concerned and after consultation with the Superintendent of Police and the local authority having jurisdiction in the area concerned, make orders appointing parking places and stands for motor vehicles under section 117 :Provided that no place which is privately owned shall be appointed as a parking place or a stand except on application by or with the written consent of the owner.
