Section 3 in Rajasthan Tourist Assistance Force Regulations, 2013
3. Functions of TAF personnel.
(1)The TAF personnel shall keep watch on touts (Lapkas), hawkers, beggars etc. for the purpose of enforcement of the provisions of the Act and more particularly for implementing the provisions of sub-sections (5), (6) and (7) of section 13 read with sub-section (6) of section 17 of the Act.(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.(3)In cases of violations of the provisions of the Act by the person, even after taking action under sub-section (5), (6) and (7) of section 13 of the Act, shall be communicated immediately to the Police Officers of Police Station concerned for timely effective action against such persons in accordance with the provisions of the Act and seek help of the Police in performing the duties as and when such occasion may arise.(4)In addition to the functions of TAF specified herein above, the Deputy Director (TAF) may, with the prior approval of Commissioner, Department of Tourism, may issue detailed guide lines, whenever occasion may arise, to the TAF personnel for,-(a)curbing the activities of touts (Lapkas) in the tourist areas and seeking help of Police;(b)taking action under sub-section (5), (6) and (7) of section 13 of the Act against beggars and persons hawking articles for sale in the tourist areas and making entries as to action taken in the Diary maintained for the purpose under rule 12 of the rules;(c)tackling the beggars/ hawkers and seeking help of Police for taking action under sub-sections (8), (9) and (10) of section 13 of the Act, as the case may be;(d)making travel of the tourists, hassle free and to see as to how the tourists are to be assisted in seeking remedy when they are cheated, their belongings are stolen, or whenever they fall prey to any other mischief or wrong doing; and(e)imparting information to the tourists about locations/transport systems etc.
