Section 14(3) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(3)Without prejudice to the generality of the provisions contained in sub-sections (1) and (2), the Authority may-(a)plan, develop, construct and maintain Bus Stands [and regulate, operate and control the plying of buses procured by it] [Inserted vide H.P. Act No. 12 of 2014.];(b)construct residential buildings for its employees;(c)establish and maintain hotels, restaurants and rest rooms at or near the bus stands;(d)establish cloak rooms for storage of luggage;(e)arrange for bank, postal, bath, toilet and telephone facilities for the use of passengers and other persons at bus stands;(f)make appropriate arrangements for watch and ward of the bus stands;(g)regulate and control the plying of vehicles and the entry and exit of passengers at the bus stands;(h)establish and manage bus stands; and(i)take all steps as may be necessary or convenient for, or may be incidental to the exercise of any power or the discharge of any function conferred or imposed on it by this Act [either on its own or in joint venture or on Public Private Participation (PPP) basis; ] [Inserted vide H.P. Act No. 12 of 2014.](j)[provide for establishment of quality focused multi-model public transport systems that are well integrated providing seamless travel across modes.] [New clause (j) inserted vide H.P. Act No. 12 of 2014.]
