Section 19(3) in Rajasthan State Highways Act, 2014
(3)A person referred to in sub-section (1), including its employee who has been authorised in this behalf by such person or by the State Government or the Authority, shall have powers to regulate and control the traffic in accordance with the provisions of this Act on the highway forming subject matter of the agreement referred to in sub-section (1), for safe and orderly operation and management thereof.
