Section 14 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
14. Duties of local authorities towards public health and sanitation etc.
(1)Notwithstanding anything contained in any Rajasthan Law, the local authorities under whose local areas, the places of tourist destination or tourist areas are situate, shall have the duty to ensure cleanliness and check defacement and defiling of the properties in their respective local areas as also to effectively enforce the laws prohibiting littering on streets and public places and to maintain general cleanliness at all roads, streets and public places and therefore, it is hereby declared their statutory duty to keep all places and areas of tourist destination, clean and hygienic and concerned local authorities shall ensure cleaning of roads, drains, main-holes and maintenance of Street lights and prevention of encroachments in and around those places and heritage sites in respective areas, which are known as tourist area or an area frequented by tourists.(2)The State Government, in the Department of Urban Development shall oversee the compliance of provisions contained in sub-section (1) and may issue directions to the concerned local authorities for strict compliance of their statutory duty and in cases of persistent non-compliance and default, initiate action against erring local authorities in accordance with the laws governing such local authorities.Chapter VII Statistical Information.
