Section 7 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
7. Tourism and allied activities.
- The Authority may with the prior permission of the State Government undertake or permit any agency or department of the State to carry on activities for beautification of the protected area as long as Authority is satisfied that such activity shall not, in any manner, have any adverse effect upon the protected area.Chapter-III Establishment and Constitution of the Authority, etc.
