Section 28A in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
28A. [ Power to exempt. [Section 28-A inserted vide H.P. Act No. 25 of 2005, effective from 1st April, 2000.]
(1)The Authority with the previous approval of the Government, if satisfied that it is necessary or expedient so to do in the public interest, for the reasons to be recorded in writing, may, by order, exempt either wholly or to such extent only as may be specified in the said order any person or class of persons, operators or any class of vehicles from the payment of fees or rent chargeable for the parking of such vehicles or for use and enjoyment by such persons, of facilities and other services provided by the Authority at Bus Stand.(2)Every order issued under sub-section (1) shall, as soon as may be after it is issued, be laid before the State Legislature.] [Sub-section (3) substituted vide H.P. Act No. 19 of 2005.]
