Section 3(3) in Rajasthan Tourist Assistance Force Regulations, 2013
(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.
