Section 3(2) in Rajasthan Tourist Assistance Force Regulations, 2013
(2)For the purpose of performing their duties under the Act, the TAF personnel shall patrol the tourist areas assigned to them by the Deputy Director (TAF) and such assignment of areas to TAF personnel shall be made after having consultation with the Deputy Superintendent of Police having jurisdiction over the tourist area and while patrolling, the TAF personnel shall keep watch on the persons whose acts and activities have been prohibited under sub-section (1) of section 13 of the Act and exercise powers vested upon them under sub-section (5), (6) and (7) of section 13 of the Act and keep record of actions taken in the Diary maintained by them in Form G? as prescribed under rule 12 of the rules.
