Section 13 in Rajasthan Regulation of Boating Act, 1956
13. Fares.
(1)The State Government may, be notification in the Rajasthan Gazette, fix the maximum or minimum fares or freight for boats plying for hire, to the applicable throughout the State or within an area or with reference to route within the State, having regard to-(a)the advantage offered to the public, trade and industry by the development of transport by boating: and(b)the desirability of coordinating transport by boating and other forms of transport: and(c)the desirability of preventing uneconomic competition among boats.(2)No notification under sub-section (1) shall be issued unless the representatives of the interests affected have been given a reasonable opportunity of submitting their points of view.
