Section 17 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
17. Mobility Management Plan.
(1)The Chief Executive Officer shall, in consultation with the Transport Commissioner, Inspector General of Police, Traffic, Commissioner of the Municipal Corporation, Deputy Commissioners of the Districts falling within the Metropolitan Region, and after such other consultations as the Chief Executive Officer deems fit, prepare from time to time, a mobility management plan for managing mobility in the Metropolitan Region.(2)The mobility management plan shall include-(a)measures for infrastructure development, including improvement of road junctions, construction of roads, bridges, pedestrian footpaths, subways and such other construction or improvement, as the case may be ;(b)measures for infrastructure development aimed at enhancing safety of life and prevention of accidents on public roads ;(c)measures in regard to public transportation, mass transportation, integrated multi-modal transportation, bus shelters, parking and their improvement ;(d)measures to regulate parking, traffic, installation of traffic signals and the transit of vehicles, including its speed, form, construction, weight, size or laden with such heavy or unwieldy objects, as may be likely to cause injury ;(e)measures to regulate access to premises from any particular public street carrying high speed vehicular traffic ; and(f)such other measures, as may be required for managing mobility in the Metropolitan Region.(3)The mobility management plan shall be submitted to the Residents Advisory Council and it shall make such recommendations, if any, as it may decide.(4)The mobility management plan shall be submitted to the Authority along with the recommendations of the Residents Advisory Council, if any and the Authority shall approve the plan with such amendments or modifications, as it deems fit.(5)The Chief Executive Officer shall cause the mobility management plan as approved by the Authority to be published as soon as may be practicable.(6)The Transport Commissioner, Inspector General of Police, Traffic, Commissioner of Municipal Corporation concerned, and such other officer(s), as may be empowered under the law for the purpose, shall be responsible for enforcement of the measures in regard to clauses (d) and (e) of sub-section (2) requiring the imposition of any penalty for violation of such law for the time being in force.
