Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Rajasthan - Subsection Section 17(5) in Rajasthan Ropeway Rules, 2000 (5)In case where the rates are found to be excessive in comparison to that class of things supplied in the areas/town/city, the Licensing Authority may regulate the rates and direct the promoter to ensure due compliance from the vendors.
