Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO PUBLIC HALTING PLACES, CART- STANDS ETC., IN THE GRAM PANCHAYAT AREAS CONTENTS 1. . 2. . 3. . 4. . 5. . RULES RELATING TO PUBLIC HALTING PLACES, CART- STANDS ETC., IN THE GRAM PANCHAYAT AREAS In exercise of the powers conferred under sub-section (1) of Section 268 read with section 115 (a) of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994), the Governor of Andhra Pradesh hereby makes the following rules relating to public halting places, Cart stands etc. Rules relating to public halting places, cart stands etc. 1. . :- (1) When a Gram Panchayat proposes to provide a public halting place or cart-stand, it shall submit an application to the District Collector - The application shall contain:- (a) The survey number extent and classification of the land in which the Gram Panchayat proposes to prove the halting place or cart-stand and shall be accompanied by a sketch indicating the position of the lands with reference to the important roads and other lands in the neighbourhood, and (b) any other particulars which the District Collector may specifically re. (2) Before according sanction, the District Collector shall consult the Regional Transport Authority concerned in the case of places intended solely or partly for motor vehicles, and shall have due regard to its opinion. 2. . :- (1) A public road or any of the sides thereof shall not ordinarily be declared as a public halting place or cart-stand. Provided that the special cases, the District Collector may in consultation with the authority in whom the road is vested permit a Gram Panchayat to provide a halting place or cart-stand on such public road or side thereof, if in his opinion there is sufficient space available for road purposes, after making such provision. (2) No Gram Panchayat shall declare the entire village to be a public halting place or cart-stand and levy fees for their use. 3. . :- Where a Gram Panchayat at has provided a public halting place or cart-stand, it may prohibit the use for the same purpose by any person, within half a kilometer thereof, of any public place for the sides of any public roads; Provided that nothing contained in this rule shall apply to any motor vehicle which is not a stage carriage within the meaning of the Motor Vehicles Act, 1939. 4. . :- (1) When a Gram Panchayat provides a public halting place or cart- stand, it shall publish the fact in the village and in the District Gazette concerned with information as to the place where it is provided and the rates of fees payable for its use. A notice specifying the rates prescribed by the Gram Panchayat, the name of the person authorised to collect fees therein, and the prohibited distance shall be put up on a notice board in a conspicuous place in such public halting place or cart-stand. (2) The Gram Panchayat may also auction the public halting places or cart-stands or the like to any private person and authorise him to collect the fees as may be fixed by the Gram Panchayat the rates of which shall not exceed as specified in Rule 5. 5. . :- Fees for the use of a public halting place or cart-stand shall be levelled at the rates not exceeding as specified below: