The Motor Vehicles Act, 1988

117. Parking places and halting stations.

The State Government or any authority  authorised in  this behalf by the State Government may, in consultation  with the  local authority  having jurisdiction in the area concerned,  determine places  at which  motor vehicles  may stand either indefinitely  or for  a  specified  period  of  time,  and  may determine the  places at  which public service vehicles may stop for a longer time  than is  necessary for  the taking up and setting down of passengers.