Section 12 in Rajasthan State Bus Terminal Development Authority Act, 2015
12. Functions and powers of the Authority.
(1)It shall be the function of the Authority to create, develop and operate the facilities at the notified bus terminals and to streamline and facilitate the running of buses by State Transport Undertakings and private bus operators from such notified bus terminals.(2)Without prejudice to the generality of the provisions contained in sub-section (1), the Authority shall discharge or exercise the following functions or powers, namely: -(a)to construct new facilities or upgrade existing facilities;(b)to charge and collect rental, fee or user charges in connection with the services and the facilities provided by it, subject to such rules as may be made by the State Government in this behalf;(c)to raise loans and enter into contracts for the purposes and objects of this Act;(d)to arrange for postal, money exchange, banking services, insurance and telephone facilities for the use of passengers and other users at the notified bus terminals;(e)to regulate and control the plying of vehicles, and the entry and exit of passengers and other users in the notified bus terminals with due regard to the security and safety, and protocol functions of the State Government and any other law for time being in force;(f)to frame regulations for the matters specified in this Act;(g)to recruit and appoint officers and employees of the Authority;(h)to make appropriate arrangements for watch and ward at notified bus terminals for the safety and security of property, passengers and other users; and(i)to discharge such other functions or exercise such other powers as may be necessary or conducive for the purposes of this Act or as may be assigned to it by the State Government.(3)The Authority may carry out its functions under this section either by itself or through a concessionaire or any other agency.(4)Nothing contained in this section shall be construed as -(a)authorizing the disregard by the Authority of any law for the time being in force; or(b)authorizing any person to institute any proceeding in respect of a duty or liability to which the Authority or its officers or other employees would not be otherwise subject to under this Act.
