Section 28 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
28. Power and duties of Authority.
- In addition to the powers conferred and duties imposed upon it by or under this Act, the Authority may-(a)construct maintain and manage the Truck Terminal including any buildings or structures;(b)provide, maintain and manage any instruments or implements required in the Truck Terminal;(c)acquire, hold and dispose of any movable or immovable property;(d)regulate the entry of persons and vehicular traffic into and exit from the control area and the Truck Terminal;(e)provide such facilities and services as may be necessary of expedient for the beneficial use of the Truck Terminal;(f)perform such other functions and duties as may, from time to time be necessary or expedient for the purpose of maintaining or managing the Truck Terminal;(g)collect data and maintain records and statistical information and carry out necessary monitoring to detect trends and changes in the goods transport industry in the control area.
