Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(ii) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(ii)with due regard to the instructions that the Government may , give to the Authority, from time to time, charge fee or rent from persons who are given by the Authority any facility for carrying on any trade or business at bus stand.