Section 20(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(1)The State Government besides formulating policy on heritage tourism under Section 19 shall have powers to issue special or general directions, from time to time, with regard to manner in which the liquid or solid waste, if any, generated by hotels, restaurants, kiosks, tea shops or stalls etc. near the heritage sites shall be disposed off.
