Section 60(2) in Rajasthan State Highways Act, 2014
(2)Without prejudice to the generality of the provisions contained in sub-section (1), the Authority may, for the discharge of its functions, either itself or through other entities -(a)survey, develop and operate highways vested in, or entrusted to, it;(b)construct offices, workshops and other buildings necessary for discharge of its functions;(c)Subject to the provisions of Chapter VIII of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) regulate and control the plying of vehicles on the highways vested in, or entrusted to, it for the safe and orderly operation thereof;(d)establish and maintain wayside amenities at or near the highways vested in, or entrusted to it;(e)lease, sub-lease, licence or sub-licence the wayside amenities or the land required for construction or operation thereof by other entities;(f)promote and enable the development of habitations, townships or industrial corridors in the vicinity of the highway, including acquisition of land for this purpose;(g)develop and provide consultancy and construction services in India and abroad and carry on research activities in relation to the development and operation of highways or any facilities thereat;(h)form one or more companies under the Companies Act, 2013(Central Act No. 18 of 2013) to further the efficient discharge of the functions imposed on it by this Act;(i)assist, on such terms and conditions as may be mutually agreed upon, any State Government in the formulation and implementation of schemes for highway development;(j)collect fees on behalf of the State Government for services or benefits rendered under section 18 of this Act, and such other fees on such terms and conditions as may be specified by the State Government;(k)undertake projects for promoting road safety and install equipments and devices to enhance road safety;(l)undertake measures associated with road safety, including timely responses for provision of ambulances and trauma care;(m)undertake and promote studies and research relating to road safety;(n)undertake road safety awareness programmes and conduct training and orientation courses on traffic regulation and road safety; and(o)take all such steps as may be necessary or convenient for, or may be incidental to, the exercise of any power or the discharge of any function conferred or imposed on it by this Act.
