Section 3(1) in Rajasthan Requisitioning of Goods Vehicles Act, 1969
(1)If it appears to the Government that any goods vehicle in any part of Rajasthan is needed or is likely to be needed for the purposes of transport of any [essential commodities, drinking water, any other goods, animals or persons,] [Substituted by Rajasthan Act 7 of 1981.] to, from or within the affected areas the Government may, by order in writing, requisition any such vehicle and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning.
