Section 13(3) in The Jaipur Development Authority Act, 1982
(3)The Jaipur Traffic-Control Board shall exercise the following powers and perform the following, duties, namely:-(i)to prepare a Master Plan for traffic control in Jaipur City and to take steps in a phased manner for its implementation;(ii)to take steps to modernise the traffic control system;(iii)to lay down the policy for issuing traffic licences of light and heavy vehicles;(iv)to determine policy for one way traffic, to impose restrictions for certain hours on certain kind of traffic on certain roads, to bar certain vehicles on certain roads, to determine parking places, stands stops and cycle ways and other matters connected therewith;(v)to lay down guidelines for raising sign-signals, barriers and speed breakers;(vi)to grant permission to any person, Government department (Central or State), any local authority or any other body to cut the roads for various purposes and to impose conditions thereof;(vii)to demolish traffic hazards, obstacles and to determine compensation in such cases in accordance with regulations;(viii)to solicit help of the citizens and associations of repute to advise and raise funds for traffic control and traffic education in accordance with the rules;(ix)to organise traffic education;(x)to perform all other activities pertaining to the improvement and control of traffic and such other functions as may be directed by the authority.
