Section 3(4) in Rajasthan Tourist Assistance Force Regulations, 2013
(4)In addition to the functions of TAF specified herein above, the Deputy Director (TAF) may, with the prior approval of Commissioner, Department of Tourism, may issue detailed guide lines, whenever occasion may arise, to the TAF personnel for,-(a)curbing the activities of touts (Lapkas) in the tourist areas and seeking help of Police;(b)taking action under sub-section (5), (6) and (7) of section 13 of the Act against beggars and persons hawking articles for sale in the tourist areas and making entries as to action taken in the Diary maintained for the purpose under rule 12 of the rules;(c)tackling the beggars/ hawkers and seeking help of Police for taking action under sub-sections (8), (9) and (10) of section 13 of the Act, as the case may be;(d)making travel of the tourists, hassle free and to see as to how the tourists are to be assisted in seeking remedy when they are cheated, their belongings are stolen, or whenever they fall prey to any other mischief or wrong doing; and(e)imparting information to the tourists about locations/transport systems etc.
