Section 19(2) in Road Transport Corporations Act, 1950
(2)Subject to the provisions of this Act, the powers conferred by sub-section (1) shall include power(a)to manufacture, purchase, maintain and repair rolling stock, vehicles, appliances, plant, equipment or any other thing required for the purpose of any of the activities of the Corporation referred to in sub-section (1);Explanation .In this clause, the expression manufacture does not include the construction of the complete unit of a motor vehicle except for purposes of experiment or research;(b)to acquire and hold such property, both movable and immovable, as the Corporation may deem necessary for the purpose of any of the said activities, and to lease, sell or otherwise transfer any property held by it;(c)to prepare schemes for the acquisition of,and to acquire, either by agreement or compulsorily in accordance with the law of acquisition for the time being in force in the State concerned and with such procedure as may be prescribed, whether absolutely or for any period, the whole or any part of any undertaking of any other person to the extent to which the activities thereof consist of the operation of road transport services in that State or in any extended area;(d)to purchase by agreement or to take on lease or under any form of tenancy any land and to erect thereon such buildings as may be necessary for the purpose of carrying on its undertaking;(e)to authorise the disposal of scrap vehicles, old tyres , used oils, [any other stores of scraps value, or such other stores as may be declared to be obsolete in the prescribed manner] [Substituted by Act 63 of 1982, Section 11, for " or any other stores of scrap value" (w.e.f. 13.11.1982).];(f)to enter into and perform all such contracts as may be necessary for the performance of its duties and the exercise of its powers under the Act;(g)to purchase vehicles of such type as may be suitable for use in the road transport services operated by the Corporation;(h)to purchase or otherwise secure by agreement vehicles, garages, sheds, office buildings, depots, land, workshops, equipment,tools, accessories to and spare parts for vehicles, or any other article owned or possessed by the owner of any other undertaking for use thereof by the Corporation for the purposes of its undertaking;(i)to do anything for the purpose of advancing the skill of persons employed by the Corporation or the efficiency of the equipment of the Corporation or of the manner in which that equipment is operated, including the provision by the Corporation, and the assistance by the Corporation to others for the provision of facilities for training, education and research;(j)to enter into and carry out agreements with any person carrying on business as a carrier of passengers or goods providing for the carriage of passengers or goods on behalf of the Corporation by that other person at a thorough fare or freight.(k)to provide facilities for the consignment, storage and delivery of goods;(l)to enter into contracts for exhibition of posters and advertising boards on and in the vehicles and premises of the Corporation and also for advertisement on tickets and other forms issued by the Corporation to the public;(m)with the prior approval of the State Government to do all other things to facilitate the proper carrying on of the business of the Corporation.
