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Citedby 7 docs - [View All]
Hari Om Gautam vs District Magistrate, Mathura & ... on 27 March, 1987
Prahlad Singh vs The District Magistrate And Ors. on 22 December, 1995
Municipal Board, Pushkar vs State Transport ... on 21 November, 1962
A.Balasubramanian vs The Commissioner on 28 November, 2011
Mumbai-Pune Taxi Tourist Service ... vs Pune Taximens Consumer ... on 28 March, 2006

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[Section 68(2)] [Section 68] [Complete Act]
Central Government Act
Section 68(2)(r) in The Motor Vehicles Act, 1939
(r) prohibiting; the picking up or setting down of passengers by stage or contract carriages at specified places or in specified areas or at places other than duly notified stands or halting places and requiring the driver of a stage carriage to stop and remain stationary for a reasonable time when so required by a passenger desiring to and or alight from the vehicle at a notified halting place;
(S) 2[ the requirements which shall be complied with in the construction or use of any duly notified stand or halting place, including the provision of adequate equipment and facilities for the convenience of all users thereof,
1. Subs. by Act 100 of 1956, s. 61, for" prohibiting the painting marking or of a State or a contract carriage" (w. e. f. 16- 2- 1957 ).
2. Subs. by s. 61, ibid., for cl. (s) (w. e. f. 16- 2- 1957 ).
the fees, if any, which may be charged for the use of such facilities, the records which shall be maintained at such stands or places, the staff to be employed thereat, and the duties and conduct of such staff, and generally for maintaining such stands and places in a serviceable and clean condition;