Section 7(2) in Bihar Integrated Check-Post Authority Act, 2011
(2)Notwithstanding anything contained in sub-section (1), the Authority may: -(a)plan, construct and maintain roads, terminals and ancillary buildings in order to ensure the smooth functioning of an integrated check-post, other than National Highways and Railways;(b)plan, procure, install and maintain communication, security, goods handling and scanning equipment at an integrated check-post;(c)provide appropriate space and facilities for parking zones, cargo and goods examination yards, warehouses, banks, communication facilities, waiting halls, rest-rooms, telephone facilities, canteen, refreshment stalls, public conveniences, health services and such other services, as may be deemed necessary;(d)construct residential buildings for its employees as well as residential accommodation for staff deployed at integrated check-posts;(e)co-ordinate and facilitate the working of agencies, firms and individuals who have been engaged by it for the operation and maintenance of various services and facilities at the integrated check-posts in accordance with the respective contractual provisions, for the time being in force;.(f)co-ordinate and facilitate the working of various Departments of Government of Bihar, who have been engaged at the integrated check-posts to undertake various activities and discharge duties under respective laws, for the time being in force;(g)take all such steps as may be necessary or expedient for, or may be incidental to, the exercise of any power or the discharge of any function conferred or imposed on it by this Act;(h)undertake any other activity at the integrated check-post in the best commercial interests of the Authority.(i)seek assistance of State Police to ensure peace and security at an integrated check-post.
