Section 338(2) in Rajasthan Municipalities Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such regulation may(a)prescribe the date on and after which rickshaw shall not be plied, driven or used in streets and public places;(b)provide that no new licences shall be granted to rickshaw and rickshaw pullers;(c)provide for the grant and renewal of licences of rickshaw and rickshaw pullers subject to condition that a licence of a rickshaw shall be granted or renewed only in the name of the puller;(d)provide for authorising any officer or authority to limit, from time to time, the number of rickshaws for which licences may be granted or renewed in any area having regard to the adequacy of public conveyance of the same or any other class operating or likely to operate in the area in near future, or to the safety or convenience of the puller in the light of traffic conditions in the area;(e)prescribe the maximum life period of a rickshaw after expiry whereof it shall not be permitted to be plied;(f)prescribe the manner in which the number of rickshaws or rickshaw pullers may be gradually reduced and the principles to be followed in effecting such reduction;(g)prescribe the terms of the grant and renewal of licence of rickshaw and rickshaw pullers;(h)prescribe the fee, payable for licences to be granted or renewed under this Section;(i)prescribe the size and design of the rickshaw and the condition for grant or renewal of licences;(j)prescribe the standard or physical fitness, with special reference to permissible age limits for rickshaw pullers;(k)prescribe the fees to be paid by rickshaw pullers for medical examination;(l)prescribe the office or authority to which and the matter in respect of which appeals shall lie;(m)provide for dis infections of rickshaws;(n)prescribe the penalties for the violation of any of the rules by the owner of the rickshaw or the puller or driver of the rickshaw;(o)prescribe the maximum number of passengers or load or both which can be carried at any one time in a rickshaw;(p)specify the offence for contravening any regulations and the class of Magistrate by whom the offences against the regulations shall be taken cognizance of; and(q)prescribe supplementary and incidental provisions including seizure of a rickshaw in respect of which an offence under this Act has been or is being committed.
