Section 26 in Rajasthan State Bus Terminal Development Authority Act, 2015
26. Penalty for damage and defacement, etc.
- Any officer authorized by the Authority in this behalf may impose on any person who wilfully damages or defaces the premises of a notified bus terminal or any part thereof or any property of the Authority or endangers the safety of buses, vehicles and persons using a notified bus terminal or any facility thereat, a penalty not exceeding rupees twenty five thousand and may recover such penalty along with the cost of restoring the property so damaged or defaced from such person.
